BHAGWAT MUNJABHAU HOGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal the appellant/accused challenges the judgment and order dated 15.12.2015 passed by the Additional Sessions Judge, Parbhani in Special Case (POCSO) No.14 of 2014 thereby convicting him for the following different offences under the Indian Penal Code (hereinafter referred to as 'the IPC') and the Protection of Children from Sexual Offences Act (hereinafter referred to as 'the POCSO Act').

(2.) The appeal was admitted on 08.08.2016. As the appellant is in jail and his application seeking bail was rejected on 16.09.2016, the appeal was fixed for final hearing.

(3.) Facts of the prosecution case, in short, are as under:-