ATUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, accused no. 1 challenges judgment and order dtd. 4/12/2017 passed by the Additional Sessions Judge, Nagpur in Sessions Trial No. 412/2014, whereby the appellant is convicted and sentenced in the manner stated herein below:-

(2.) The prosecution case in short is as under:-

(3.) On the basis of oral report lodged by Vandana (PW1), Bajrangsingh Salunke (PW14), Police Inspector, deputed teams of police personnel to search minor girl- Shrushti and accused nos. 1 and