SURESH VITHOBAJI GABHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Sec. 374(2) of the Code of Criminal Procedure (henceforth referred to as "Cr.P.C." for short) against the Judgment and Order dtd. 6/6/2023, passed by the learned Additional Sessions Judge Wardha, in Special (POCSO) Case No.29/2020 convicting and sentencing the Appellant as follows:-

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

(3.) The statement of the Victim came to be recorded. The Victim was sent for medical examination. The statement of the witnesses were recorded. The Appellant came to be arrested and sent for the medical examination. The Spot Panchnama was drawn. The blood samples of the Victim and that of the Appellant were collected. The documents in connection with the age of the Victim, medical papers and other relevant documents were seized during the course of the investigation. The Appellant came to be charge-sheeted.