RAVINDRA KASHINATH NANDANWAR 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. 8/11/2023 passed by the learned Additional Sessions Judge, Nagpur in Special POCSO Case No.129/2020 convicting and sentencing the Appellant as follows:-

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

(3.) Heard the leaned Advocate for the Appellant, the learned A.P.P. for the State and the learned Advocate for the Victim. Scrutinized the evidence available on record.