SUBHASH SAHEBRAO DATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Adv. Mr. N. S. Bhat (appointed) for the appellant and learned APP Mr. C. N. Adgokar for the respondent. Perused the record.

(2.) Appellant was charged for offences punishable under sections 452, 354 and 376 of Indian Penal Code for entering the house of PW 1 - Smt. Kalabai Ramroop Upadhya in the night, outraging her modesty and attempt to rape.

(3.) Charge of commission of offence is based on testimony of PW 1 - Smt. Kalabai R. Upadhya. Testimonies of other witnesses are insignificant.