AIROnline 2019 Bom 178

Bombay High Court

Hon'ble Judge(s): M. G. Giratkar , J

Penal Code (45 of 1860) , S.377, S.342— Evidence Act (1 of 1872) , S.3— Unnatural offences and wrongful confinement - Appreciation of evidence - Testimony of victim of mother consistent and reliable - At time of incident accused was young boy aged 19 years and now accused aged 50 years - Conviction of accused, proper - Accused under gone sentence of 10 months and 24 days, sentence of accused reduced to period already undergone. (Para 5 6 8)