VIVEK KHUSHAL RANGARI 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. 26/8/2021 passed by the learned Additional Sessions Judge, Chandrapur in Special (POCSO) Case No.69/2018 convicting and sentencing the Appellant as follows :

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

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