KISAN S/O. DAMAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with consent of both the sides at admission stage.

(2.) Feeling aggrieved by the impugned Judgment and order of conviction rendered by the learned Sessions Judge, Nandurbar in Sessions Case No.01/2018, thereby convicting the appellants/original accused Nos. 1 and 2 for the offences punishable under Sec. 376(1), 341, 506 and 109 of IPC and under Sec. 4, 12 and 17 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'the POCSO Act' for the sake of convenience), original accused Nos. 1 and 2/appellant Nos. 1 and 2 have preferred this appeal by taking aid of Sec. 374(2) of the Cr.PC.

(3.) The prosecution story in brief may be unfolded as under :-