STATE OF MAHARASHTRA Vs. JAYANT NANASAHEB SALVE

JUDGEMENT

(1.) This appeal is filed by the State challenging the judgment and order of acquittal dated 6th August 2001 passed in Sessions Case No.198 of 2000 by the learned 2nd Ad-hoc Additional Sessions Judge, Solapur, for the offences punishable under Sections 376, 504, 506 and 109 of the Indian Penal Code (IPC).

(2.) It is the case of prosecution that prosecutrix at the relevant time was resident of Yeshwant Nagar, Mohol, near Court premises. Her mother was a peon in the Court at Mohol. The prosecutrix was a student of Class 8th of Nagnath Vidyalaya, Mohol.

(3.) Somewhere in the month of July 1996 accused Jayant Nanasaheb Salve along with one Keshpa1 visited the house of the prosecutrix. Said Keshpal enquired with prosecutrix about her mother to which she replied that she had gone to her grandparents at Solapur. When she enquired about A-1, said Keshpal told her that A-1 was a teacher in a Technical High School at Mohol.