STATE OF MAHARASHTRA Vs. SANJAY BABAN KATKAR

JUDGEMENT

(1.) Heard Ms.Rebecca Gonsalvez, learned counsel for the Appellant in Appeal No.1313/2023 (for the Respondent in Confirmation Case No.3/2022), Mr. S.V. Gavand, learned APP for the State and Ms. Pranali Kakade, learned counsel for the Respondent No.2 in Appeal No.1313/2023.

(2.) A common order is passed in both these proceedings. The accused Sanjay Katkar (the Appellant in Criminal Appeal No.1313/2023) was the sole accused in Special Criminal Case (Child) No.285/2021 before the learned Special Judge under POCSO Act , Pune. Vide the judgment and order dtd. 28/2/2022, the learned Special Judge under POCSO Act , Pune convicted and sentenced the accused as follows :

(3.) Criminal Appeal No.1313/2023 is filed by the original accused against the judgment and order of conviction and sentence.