VIMALBAI MANOHAR DOBALLIWARMONDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals are being disposed of by common judgment as they arise out of the same judgment and order dated 30th May, 2018 rendered by the learned Special Judge, Chandrapur in Special POCSO Case No.62/2015.

(2.) For the sake of convenience, the parties to the appeal i.e. appellants and respondent shall now be referred to as the accused in the same order as they are arraigned in the criminal trial held against them and the respondent respectively.

(3.) Facts of the case stated in brief are as under :