SUDHAKAR Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard both sides. Present appellant was convicted by learned Special Judge, Osmanabad in Special (Child Sex) Case No. 14 of 2014, for the offences punishable under Section 4, 8 and 12 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as, "POCSO Act") and for the offences punishable under section 376 and 377 of the Indian Penal Code.

(2.) The prosecution case, in short, is as under:

(3.) In the circumstances, on 19th March, 2014, when the complainant and his wife returned to their house, at that time, their son told the complainant's wife that her niece, who was residing in the neighborhood, was talking about certain incident that has occurred in the noon. Therefore, the complainant's wife went to their neighborhood and inquired with the niece, as to what had happened in the noon.