(1.) The appellant has preferred this appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, the Cr.P.C.) questioning the judgment dtd. 26/5/2021 passed by the Additional Sessions Judge/ First F.T.C.S. (POCSO) Bilaspur, District Bilaspur, in Special Sessions Case No. 82/2019 whereby the appellant has been convicted and sentenced as under:
(2.) Case of the prosecution, in short, is that the appellant kidnapped the victim aged about 15 years and repeatedly raped her and committed penetrative sexual assault on her.
(3.) The first information report (for short, the FIR), (Exhibit P/2) was lodged by the Bihari Banjare (PW-2) father of the victim at Police Station, Torwa, District Bilaspur, on 7/5/2019 at 21:30 hours, which was registered as Crime No. 0155/2019 for the offences under Sec. 363 and 366 of the IPC. The said FIR was registered by Amrit Sahu, Assistant Sub Inspector (PW-16).
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