BABLU MOHAN KATOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By these appeals, appellants (the accused persons) have challenged judgment and order dtd. 30/1/2023 passed by learned Extra Joint District Judge and Additional Sessions Judge, Special Court No.2 (POCSO), Nagpur (learned Judge of the trial court) in Special POCSO Case No.8/2021.

(2.) By the said judgment impugned in appeals, the accused persons were convicted for offence under Sec. 363 read with 34 of the IPC and sentenced to undergo rigorous imprisonment for 5 years and to pay fine Rs.500.00, in default, to undergo simple imprisonment for 1 month.

(3.) Brief facts of the prosecution case emerged from the police papers and recorded evidence are as under: