NIVRUTTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Appeal, fled under Sec. 374[2] of the Criminal Procedure Code, 1973 [hereinafter referred to as 'Cr.PC'] challenges the Appellant's conviction and sentence awarded by the learned Additional Sessions Judge, Aurangabad, vide Judgment and Order dtd. 03/03/2022, in Special [POCSO] Case No.43/2016, as under :-

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

(3.) After committal, the learned Additional Sessions Judge framed the Charge against the Appellant at Exhibit - 178, to which, the Appellant did not plead guilty and claimed to be tried. To prove the Charge, the Prosecution examined in all seventeen [17] witnesses and brought on record the relevant documents. On completion of the Prosecution's evidence, the learned Trial Court recorded the statement of Appellant under Sec. 313[1][b] of Cr.PC. The Appellant denied the case and evidence of Prosecution. After hearing both the sides and appreciating the evidence on record, the learned Trial Court passed the impugned Judgment and Order.