VISHAL DNYNESHWAR KSHIRSAGAR 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. 19/04/2023, passed by the learned Additional Sessions Judge, Special Court No. 2 (POCSO), Nagpur in Special POCSO Case No. 228/2020, 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 APP for the State and the learned Advocate for the victim. Scrutinized the evidence on record.