KAWADU MAYGU SINDIMESHRAM 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. 30/07/2022 passed by the learned Additional Sessions Judge (Special Judge, POCSO), Bhandara in Special Case (Child Protection) No. 32 of 2018, 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 Counsel for the Appellant, the learned APP for the State and the learned Counsel for Respondent no. 2 - victim. In view of the order dtd. 30/10/2023 passed by this Court, the notice to the Respondent no. 2 victim was kept in abeyance. Scrutinized the evidence available on record.