SUBHASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 3/4/2023 passed by learned Additional Sessions Judge, (Special Judge, POCSO), Bhandara (learned Judge of the trial court) in Special Case (Child Protection) No.115/2021.

(2.) By the said judgment impugned in the appeal, the accused is convicted for offences under Ss. 363 and 376(2)(n) of the Indian Penal Code and under Ss. 4 and 6 of The Protection of Children from Sexual Offences Act, 2012 (POCSO).

(3.) Brief facts for disposal of the appeal are as under: