SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) APPELLANT herein was tried for commission of offence punishable under Sections 376,302 and 201 of Indian Penal Code, and Section 3(2)(v) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, for :- [a] Committing rape on Sau. Meera wife of Ganesh Gujram on 6th February, 1993 between 12-00 noon and 2-00 p.m., at Gawarkheda Forest Shiwar; [b] Intentionally or knowingly causing her death; [c] Hiding her dead body in shrubs on Saldhara Kaccha road with a view to cause disappearance of evidence; and, [d] Committing above offence on the victim, who was a member of Scheduled Tribe.

(2.) PROSECUTION has examined following witnesses:- <IMG>JUDGEMENT_1577_ALLMR(CRI)_2011Image1.jpg</IMG>

(3.) THE injuries on the person of accused are proved by PW 6 - Dr. Avinash Lawhale.