ALKESH CHANDRASHEKHAR BORIKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Sec. 374 (2) of the Code of Criminal Procedure (for short 'Cr.P.C.') against the judgment and order dtd. 23/6/2022, passed by the learned Extra Joint Additional Sessions Judge, Nagpur in Special (POCSO) Case No.216/2017 convicting and sentencing the Appellant as follows:-

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

(3.) Heard the learned Advocate for the Appellant, the learned Additional Public Prosecutor for the State and the learned Advocate for the Victim. Scrutinized the evidence available on record.