NANASAHEB RANGNATH GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed against the judgment and order passed by the learned Additional Sessions Judge-4, Aurangabad in Session Case No. 188/2008, convicting and sentencing the appellant for the offences punishable under section 376 and 506 of Indian Penal Code.

(2.) The prosecutrix is a very young woman aged about 17 years. It is the prosecution case that on 14/04/2008 at about 1.30 to 2.00 p. m., when the prosecutrix was walking alone, on a road near village, an unknown person attacked her, grabbed her, dragged her to a secluded place and then raped her. The incident was reported immediately to a police station and ultimately, on the next day morning, the offence was registered. Even before offence was registered, the police could apprehend the appellant being the culprit. After investigation was over, the charge-sheet was sent.

(3.) The learned judge of the lower court, believed the prosecution case and convicted the appellant.