RAJUDAN GEMARDAN CHARAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 13-01-2016 passed by the Additional Sessions Judge I/c District Judge-2 and Special Judge, Ambajogai in Special (POCSO) Case No.18/2014 thereby convicting and sentencing the appellant (hereinafter referred to as 'accused) for the following different offences under the Indian Penal Code (for short IPC), Protection of Children from Sexual Offences Act (for short 'POCSO Act) and under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short Atrocities Act).

(2.) Facts of the prosecution case giving rise to this appeal are as under:

(3.) I have heard Mr.Ghanekar, learned counsel for the accused and Mr.Kutti, learned APP for the respondent/State and with their assistance I have perused the evidence adduced by the prosecution and the impugned judgment and order.