GOVIND GOPAL PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the Advocate for the accused and the Public Prosecutor for the State.

(2.) THE accused in this case is convicted by the Sessions Judge, South Goa, Margao by his judgment dated 31st July, 2002 under section 376 (2) (f) of I. P. C. and sentenced to suffer R. I. for seven years and to pay a fine of Rs. 5,000/- in default to undergo S. I. for one year.

(3.) THE case of the prosecution in short was that on 2-1-2001 at about 9. 30 hours, at Nawawada, Sacorda in the morning, the accused called Ms. Dipali Naik, aged 7 years who was his neighbour to his house on the pretext of giving her khajem i. e. some sweets and thereafter he had forcible sexual intercourse with her. F. I. R. was lodged by Pratiksha Naik, mother of Dipali on the same day at about 13. 15 hours. Dipali and the accused were both sent for medical examination. Both of them were examined by Dr. Rodrigues. Thereafter investigation was done which included panchanama, seizure of clothes, preparation of sketch map and charge-sheet came to be filed. Exhibits were sent to the forensic laboratory and report was received.