TARACHAND LODHI Vs. STATE OF C.G.

JUDGEMENT

(1.) This appeal is directed against judgment dated 7-2-2004 passed by Sessions Judge, Rajnandgaon in Sessions Trial No.166/2003. By the impugned judgment, accused/appellant Tarachand Lodhi has been convicted and sentenced in the following manner with direction to run the sentences concurrently: <FRM>JUDGEMENT_504_TLCHH0_2012_1.html</FRM>

(2.) Case of the prosecution, in brief, is as under:-

(3.) To hold the appellant guilty, the prosecution examined prosecutrix (PW-1), Satilal (PW-2), Nandu (PW-3), Constable Thagiya Chandrawanshi (PW-4), ASI Sunita Yadav (PW-5), Dr. Rajesh Sadani (PW-6), Inspector P.S.Maravi (PW-7) and Dr. Sushma Kumre (PW-8). The appellant examined Samaylal (DW-1) in his defence.