LAXMIBAI MAROTIRAO SAVANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the appellant/original accused against the judgment and order of conviction dated 20.02.1999 passed by the IVth Additional Sessions Judge, Aurangabad in Sessions Case No. 278/1995 thereby convicting the appellant for the offence punishable U/Sec. 366A of the Indian Penal Code.

(2.) Brief facts of the prosecution case are as under :

(3.) It is further case of prosecution that, on 23.07.1993, there was "Nag Panchami" festival. On that day, the labour work in the Nath Seeds Company was closed. Prosecutrix Sushila was therefore present inside her house at Rahul Nagar. It is further alleged that, in the morning at about 8.30 a.m. accused No. 3 Laxmibai went to the house of Sushila and asked her to accompany her to take swings (Zoka). Thereupon, prosecutrix down stairs. He then gave call bell of the house.