SUDHAKAR OMKAR BUNDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 19/8/2023 passed by learned Additional Sessions Judge, Khamgaon (learned Judge of the trial court) in Special Case No.65/2019.

(2.) By the said judgment and order impugned, the accused is convicted for offence punishable under Sec. 10 of The Protection of Children from Sexual Offences Act, 2012 (the POCSO Act for short) and sentenced to undergo rigorous imprisonment for 5 years and to pay fine Rs.1000.00, in default, to undergo further rigorous imprisonment for 2 months.

(3.) Brief facts of the prosecution case which are necessary for disposal of the appeal are as under: