AJAJ AHMAD JITULLAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (the accused) has challenged judgment and order dtd. 28/3/2023 passed by learned Extra Joint District Judge and Additional Sessions Judge, Nagpur (learned Judge of the trial court) in Special (POCSO) Case No.155/2022.

(2.) By the said judgment impugned, the accused is convicted for offence under Sec. 376(3) of the IPC and and sentenced to undergo rigorous imprisonment for 20 years and to pay fine Rs.5000.00, in default, to undergo rigorous imprisonment for two months.

(3.) Brief facts of the prosecution can be summarized as follows: