(1.) Appellants have preferred these appeals under Sec. 374(2) of the Code of Criminal Procedure, 1973(2 of 1974) [in short Cr.P.C.] being aggrieved by the judgment dtd. 10/5/2019 passed by the Court of II Additional Sessions Judge, Barwah, West Nimar (MP) in ST No.433/2016, whereby appellant- Hemendra Singh and appellant Ajay have been convicted and sentenced them as follows:- <FRM>JUDGEMENT_98_LAWS(MPH)6_2022_1.html</FRM>
(2.) The prosecution case in brief is as follows:
(3.) Learned trial Court considering the material prima-facie available on record framed charges u/S 376, 376(2)(I), 376(2)(N)(i), 342 of IPC and Sec. 3/4 and 5(L)/6 of the Protection of Children from Sexual Offences [in short 'POCSO Act'] against the appellants and co-accused Ritu who abjured guilt and prayed for trial.
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