VIKAS BHASKAR BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted by Additional Sessions Judge, Pune of the offence punishable under section 376 (2) (n) of the Indian Penal Code (for short ' I.P.C ') and has been sentenced to suffer Rigorous Imprisonment for 10 years with fine of Rs.10,000/-, in default, Rigorous Imprisonment for six months.

(2.) The judgment came to be delivered on 19th January, 2015. Aggrieved by the said judgment, the appellant has preferred this appeal.

(3.) Complainant is the resident of Pune. In the month of November, 2012, he was residing with his wife and children including the prosecutrix who was aged about 12 to 13 years. The prosecutrix was residing with her father-complainant. She was educated up to 4 th or 5th standard. The complainant has two more elder daughters. One of them is married with the appellant, meaning thereby, the prosecutrix is the sister- in-law of the appellant. They were residing in the neighbourhood. The prosecutrix often used to visit her sister's house. The complainant, his wife and son used to leave for work at 11.00 a.m. They are labourers. They used to return late at night. The prosecutrix used to remain alone at house and, therefore, used to visit her sister's house.