ROHAN HARISHCHANDRA SHEDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Two appeals are filed by the two accused, who came to be tried as Accused Nos.1 and 2 by the Additional Sessions Judge, Mangaon, District Raigad in Special POCSO Case No.2/2013, on being aggrieved by their conviction and imposition of sentences thereafter.

(2.) The prosecution case presented before the Sessions Court is, that the victim residing with her family is persuading her education in 8th Standard, in one of the Schools in the locality. It is alleged that on the date of the incident when she returned from school and was present in the house all by herself, and went to sleep, accused No.1, Rajendra, her cousin brother committed forcible sexual intercourse with her and left the place.

(3.) Once again inquiry was made with the victim girl, when she disclosed that her brother, Accused No.2-Rohan had sexually assaulted her, somewhere in the month of September, when she was present in the house alongwith him and was watching Television and he suddenly latched the door, threw her on the cot and by undressing himself, committed rape on her.