MOHAMMAD MUSTAFA MATIULLA KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against judgment and order dtd. 2/2/2023 passed in POCSO Special Case No.99 of 2017 whereby the Appellant/Accused is convicted for the offences punishable under Sec. 376(2)(n), 323, 509, 506(II) and sentenced to suffer 7 years and to pay fine of Rs.1,000.00 each and in default simple imprisonment for 10 and

(2.) days each. 2. The facts which led to the filing of the present Appeal can be narrated in brief as under:-

(3.) Charge was framed against the Accused at Exhibit- 18. He denied the charges. The prosecution examined in all nine witnesses to bring home guilt of the Accused which are as under:-