YOGESH S/O. BRIJKISHOR AGASHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') is directed against the judgment and order dtd. 01/10/2022 passed by the learned Additional Sessions Judge (Special Judge, POCSO), Bhandara in Special Case (Child Protection) No. 33 of 2019 convicting and sentencing the Appellant as follows:-

(2.) The prosecution's case as revealed from the police report is as under:-

(3.) Heard the learned Advocate for the Appellant, the learned APP for the State and learned Advocate for the victim. Scrutinized the evidence available on record.