LAWS(BOM)-2011-9-120

MAROTI DOMAJI SADMAKE Vs. STATE OF MAHARASHTRA

Decided On September 21, 2011
MAROTI S/O DOMAJI SADMAKE Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) The accused, who has been convicted of the offence punishable under Section 376(1) of the Indian Penal Code (I.P.C., for short) and sentenced to suffer rigorous imprisonment (R.I.) for seven years and to pay fine of Rs.2,000/- in default to suffer R.I. for further period of six months, has filed this appeal.

(2.) Case of the prosecution, in short, is as follows :-

(3.) On 4/5/1996, the report of the prosecutrix came to be recorded by Pendhari police. Offence was registered. Investigation was carried out and the charge sheet came to be filed against the accused for offence punishable under Section 376 of I.P.C. and Section 3(1)(xii) of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act. The accused was tried for the said offences.