SOMESHWAR SHIRRAM AMBULE 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. 31/03/2023, passed by the learned Sessions Judge, Gondia in Special (POCSO) Case No.24/2016 convicting and sentencing the Appellant as follows:-

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

(3.) The learned Trial Court framed the Charge against the Appellant below Exh.18 for the offence punishable under Ss. 376(2)(f)(i) and 377 of the Indian Penal Code, 1860 (for short IPC) and for the offence punishable under Ss. 6 of the POCSO Act below Exh.18. The Appellant pleaded not guilty and claimed to be tried.