SHRI KIRAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant assailed the judgment in Spl. POCSO Case No. 85/2015 passed by learned Special Judge and Additional Sessions Judge, Chandrapur dated 142017 by which he is convicted as under :

(2.) The case of the prosecution against appellant (hereinafter referred to as 'accused') in short is as under.

(3.) Heard learned counsel Shri Mandpe for the accused/ appellant. He has pointed out crossexamination of the victim and submitted that incident took place on railway track under the bridge. Medical Officer found any injury on the person of the victim. Medical Officer given any definite opinion about the sexual intercourse. Learned counsel has submitted that there was dispute in between father of victim and accused on account of partition of ancestral property. Therefore, he is falsely implicated in the crime.