SHANKAR SHRIRANG GULIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal questions legality of Judgment and Order dtd. 30/1/2015 passed by learned Additional Sessions Judge, Malshiras, District Solapur (for short "Trial Court ") in Sessions Case No.10 of 2013 convicting Appellant (Original Accused) under Sec. 235(2) of the Criminal Procedure Code, 1973 (for short "Cr.P.C. ") for offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short "IPC ") and sentencing him to suffer rigorous imprisonment for life alongwith fine of Rs.10,000.00 and in default thereof to suffer rigorous imprisonment for two years.

(2.) Prosecution 's case is based on ocular evidence of a child witness, aged 12 years which has been accepted by the Trial Court.

(3.) Facts of the prosecution case which emerge from the record are as under: