SHEIKH RAHMAN YAKUB SHEIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") against the judgment and order dtd. 27/11/2021 passed by the learned Special Judge, Chandrapur in Special (POCSO) Case No.56/2017 convicting and sentencing the Appellant as follows:-

(2.) The prosecution's case, as reveled 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. Scrutinized the evidence available on record.