RAHUL GAJANAN TUMBADA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 8/2/2018 passed by the learned Additional Sessions Judge-1, Vasai, in POCSO Special Case No.10 of 2014, convicting the appellant, as under:

(2.) The prosecution case, in brief, is as under:

(3.) After a full-fledged trial, the learned Additional Sessions Judge-1, Vasai, convicted and sentenced the appellant in POCSO Special Case No.10 of 2014, as stated aforesaid in para 1 of this judgment.