SANTOSH SAHADEV KHAJNEKAR Vs. STATE

JUDGEMENT

(1.) The appellant challenged the impugned judgment and sentence in the present appeal against the judgment and sentence passed by the learned President of Children's Court in Special Case No.88 of 2013 dtd. 6/1/2017.

(2.) Heard learned Counsel Ms. Gautami Kamat appointed under the Legal Aid Scheme for the appellant and the learned Additional Public Prosecutor Mr. Gaurish Nagvenkar for the State.

(3.) With the assistance of the learned Counsel for the parties, I perused the paper book as well as the records and proceedings of the Trial Court.