CHRISTIAN RAJENDRAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent of both sides, both appeals since they involve same question of facts and law are heard and decided together by this common judgment.

(2.) These appeals take exception to the judgment and order dtd. 3/3/2020 passed by Additional Sessions Judge, Panvel-Raigad, in Special POCSO Case No.107 of 2019 whereby the appellants/accused were convicted and sentenced to suffer imprisonment as detailed herein below:

(3.) The facts which led to the filing of these appeals can be narrated in brief as under :