RAMESH HILAL AHIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Aggrieved by the conviction for the offence punishable under section 376 of the Indian Penal Code and consequential sentence to suffer rigorous imprisonment for seven years and to pay a fine of Rs. 3000/ , the present appeal is preferred by the original accused.

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

(3.) Upon registration of the crime, the investigation was taken over by PW No. 8 PSI Deelip Karle. The Investigating Officer called PW2 Sunita Pazare, a teacher working in the school of hearing and speech impaired students at Chalisgaon. With the help of the said expert, the prosecutrix was interrogated and her statement was recorded in question and answer form. The expert also was taken to the spot of occurrence in order to interpret the gestures of the prosecutrix. There, in the field, the specific place was shown of which the spot panchanama was recorded.