VIKAS YASHWANT MADAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant has impugned the judgment and order dated 16/12/2016 passed by the Learned District Judge - 08 and Special Judge (POCSO Act), Thane, convicting and sentencing him as under :

(2.) The prosecution case in short is as under ;

(3.) The appellant pleaded not guilty to the charges and claimed to be tried.