RAMESH RAGHUNATH YETARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is Appeal under Sec. 374(2) of the Code of Criminal Procedure (for short 'Cr.P.C.') whereby the Appellant has challenged his conviction and sentence recorded by the learned Special Judge (POCSO), Bhandara in Special Criminal Case No.41/2017. The relevant part of the operative order of said judgment reads as under:-

(2.) The prosecution's case, as revealed from the police report, is as under:-

(3.) Heard the learned Advocate for the Appellant, the learned A.P.P. for the State and the learned Advocate for the Respondent No.2/victim. Scrutinized the evidence available on record.