SHAILENDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (the accused) challenges judgment and order of conviction and sentence dtd. 24/1/2022 passed by learned Additional Sessions Judge8, Nagpur in Special POCSO Case No.137/2019 whereby the appellant is convicted and sentenced, as follows:

(2.) Brief facts necessary for disposal of the appeal are as under:

(3.) During investigation, the investigating officer visited the alleged spot of the incident and drawn spot panchanama in presence of panchas. He also drawn map of the spot of the incident. He issued letter to the Municipal Corporation and collected birth certificate of the victim. The victim was referred for her medical examination. The mobile phone of the accused was seized by drawing seizure panchanama. The samples of the victim and the accused were collected and forwarded to Forensic Science Laboratory. The investigating officer also recorded relevant statements of witnesses and after completion of the investigation, submitted chargesheet against the accused.