ROSHAN RAMLAL PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant is challenging judgment and order of conviction dated 15.5.2019 passed by learned Special Judge, Bhandara in Special Criminal (Child) Case No.39/2016.

(2.) By the judgment and order of conviction, impugned in this appeal, the appellant was convicted for offences punishable under Sections 363 and 376(2)(i) of the Indian Penal Code and under section 4 of the Protection of Children from Sexual Offences Act, 2012 (for short, ' the POCSO Act' ?).

(3.) Police Inspector Suhas Daulatrao Choudhari (PW9), was attached to Mohadi Police Station in the year 2016. On 15.9.2016, one Rupali (PW3) came to the police station to lodge a report. Victim (PW1) was accompanying with her. Rupali lodged her report and it is at Exhibit 20. The said report bears signature of Police Inspector Suhas Choudhari. Thereafter, he gave written instructions to the Station House Officer to register crime. Head Constable Bhandarkar, registered crime.