SHASHIKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Sec. 374(2) of the Code of Criminal Procedure [for short 'CrPC'] against the conviction of the Appellant for the offences punishable under Ss. 376 (2)(i), 506 of the Indian Penal Code, 1860 [for short "IPC"?], under Ss. 3 and 4 of the Protection of Children from Sexual Offences Act, 2012 [for short "POCSO Act"?] and under Ss. 3(1) (r) (s) (w) and 3(2) (v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 [hereinafter referred to as "the SC ST Act"?], recorded by the learned Additional Sessions Judge, Kopargaon vide Judgment and Order dtd. 16/10/2019 passed in Spl. Case No. 26 of 2018 arising out of the Crime No. 33/2018 registered with Kopargaon City Police Station on the report lodged by Victim's father - Balu Popat Gangurde (PW5).

(2.) Prosecution's case as revealed from the Police report is as under : -

(3.) Heard learned advocate for the Appellant and the learned APP for the State.