FIROZ HATIWALE Vs. STATE

JUDGEMENT

(1.) The appellant/accused has filed this appeal under Sec. 374(2) of Cr.P.C. challenging the judgment of conviction and order of sentence passed by the learned II Additional Sessions Judge, Kalaburagi in Special Case (POCSO) No.18/2015 dtd. 22/9/2018.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) Brief factual matrix leading to the case are as under: