MAROTI MADHAV TIKEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to a judgment and order of conviction and consequential sentence, passed by the Court of Additional Sessions Judge (Trial Court), Bhokar, District Nanded, in Special (POCSO) Case, No.7/2019. The material part of the impugned order of conviction and sentence reads thus :

(2.) The facts giving rise to the present appeal are as follows :-

(3.) On March 1, 2019, the appellant told his mother that the doctor had asked him to bring cum from his daughter's private part for treating his cough. By little past 9.30 p.m., all of them went to sleep. The victim slept on a cot. Her parents slept on the floor. Thereafter, the appellant, in undressed condition, slept on the cot on which the victim was sleeping. He removed the clothes on the person of the victim and committed sexual intercourse. He beat up her mother and threatened both of them of dire consequences if the matter was reported to police.