RAJA DINESH NAROTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant who is in jail is challenging judgment and order of conviction dated 21.3.2017 passed by learned Special Judge and 9th Additional Sessions Judge, Nagpur in Special Case Child Protection No.204/2015.

(2.) By the impugned judgment, the appellant is convicted for offences punishable under Sections 323, 363, 366A, and 376(2)(i) of the Indian Penal Code and under section 4 of the Protection of Children from Sexual Offences Act, 2012 (for short, the POCSO Act).

(3.) The prosecution case is as under: On 24.7.2015, when Manish Vaikunthrao Wankhede (PW6) was discharging his duties as Police Sub Inspector at MIDC Police Station, Nagpur, victim and her mother Vaishali (PW2) came to the police station and lodged a report. The same was reduced into writing by WPC Harshada Choudhary and the same was referred to Manish Wankhede. On the basis of the said report, he registered a crime vice Crime No.241/2015 for offences punishable under Sections 363, 366A, and 376 of the Indian Penal Code and under Section 4 of the POCSO Act. The oral report on the basis of which the crime was registered is at Exhibit 13 and printed First Information Report is at Exhibit 14.