NARESH DEVRAO GANVIR 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. 30/10/2023, passed by the learned Additional Sessions Judge-11, Nagpur, in Special Case No.238/2022 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 for the offence punishable under Ss. 452, 506, 376(3) of the IPC and for the offence punishable under Ss. 4 ans 6 of the POCSO Act below Exh.6. The Appellant pleaded not guilty and claimed to be tried. To prove the Charge, the prosecution examined in all Nine (9) witnesses. The informant-mother of the Victim is examined as PW-1, the Victim is examined as PW-2, the Medical Officer who examined the Victim is examined as PW-3, the Medical Officer who examined the Appellant is examined as PW-4, the employer of the Appellant is examined as PW-5, the Landlady, where the Victim and her family were residing is examined as PW-6, the spot panch is examined as PW-7, the aunt of the Victim is examined as PW-8 and the investigating officer is examined as PW-9. The relevant documents are brought on record in the evidence of the witnesses.