MANTHIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant is challenging judgment and order of conviction dtd. 6/8/2019 passed by learned Additional Sessions Judge/Special Judge, Gadchiroli in Special POCSO Case No.1/2018.

(2.) By the impugned judgment and order of conviction, the appellant was convicted for offences punishable under Ss. 376 and 506 Part II of the Indian Penal Code and under Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (for short, "the POCSO Act").

(3.) The prosecution case is in a narrow compass. It starts when victim (PW1), along with her mother Hiramati (PW2), went to Kotgul Police Help Centre, District Gadchiroli which falls within jurisdiction of Korchi Police Station, District Gadchiroli. There, victim gave her oral report (Exhibit 7). On the basis of the said oral report, occurrence was registered as Occurrence Report No.11/2017 (Exhibit 50).