KANHAIYA MOTI HARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this appeal, appellant/accused Kanhaiya Harde is challenging the judgment and order dtd. 27/2/2019 passed by the learned Special Judge (under POCSO Act), Bhandara, thereby convicted appellant (accused) of the offence punishable under Ss. 376(2)(i)(n), 363 of the Indian Penal Code and Sec. 4 read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (short 'POCSO Act') and for the offence punishable under Sec. 3(1)

(3.) Facts leading to the prosecution and resultant conviction of accused are as under:-