AJAY Vs. STATE OF M P

JUDGEMENT

(1.) Heard finally with the consent of the parties.

(2.) This appeal has been filed by the appellant under Section 374(2) of the Code of Criminal Procedure being aggrieved by the judgment dated 24.06.2013 passed by the First Additional Sessions Judge, Burhanpur in S.T.No. 06/2013 whereby the learned Trial Court convicted the appellant as under:-

(3.) The facts giving rise to the present appeal are that on 23.04.2013 at around 1:30 to 2 P.M when the victim aged 7 years had gone to the appellant's shop to buy cold drink, she came back crying and when her father and mother asked her as to what has happened, then she informed them that appellant Ajay had taken her to the back side of the shop to give her Pepsi and thereafter he opened the chain of his pant and inserted his penis in the victim's mouth. The aforesaid incident was informed to the Sarpanch of the village and Dehati Nalishi was registered vide Ex.P/1 at the instance of the father of the prosecutrix at 5:40 pm. Thereafter, FIR Ex.P/6 was registered at crime No. 101/2013 at 6:50 pm on the same day.