HARESH MAHADEO KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN all seven accused faced prosecution before the Additional Sessions Judge, Thane, for the offence of gang rape in Sessions Case No. 223 of 1994. Out of them, accused No. 7 Ganesh Babu Jadhav was acquitted of all the charges and rest of the six accused were convicted and these six appeals have been filed by six accused i. e. accused Nos. 1 to 6 respectively.

(2.) WE, heard elaborated, detailed and exhaustive arguments of Mr. Mundargi and Mr. Chitnis learned Advocates for the accused and the learned A. P. P. Ms. Usha Kejriwal. The case which the accused were required to face was as under:

(3.) THE victim in this case is Rambha Tukaram Pattekar, a girl aged about 15 years. Rambha was originally resident or Bhalivali in Parner Taluka, District Ahmednagar. Her father Tukaram was not doing any work and was also addicted to liquor and therefore she came to Shantabai her paternal aunt who was residing at Goregaon, Mumbai.