SANDIP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Appeals are filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") against the judgment and order dtd. 9/3/2023 passed by the learned Special Judge, Kelapur, District Yavatmal in Special (POCSO) Case No.14/2014 convicting and sentencing the Appellants as follows:-

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

(3.) Heard the learned Senior Advocate for the Appellant (Praful Dhule), the learned Advocate for the Appellant (Sandip Kurekar), the learned A.P.P. for the State and the learned Advocate for the Victim. Scrutinized the evidence available on record.