USHA CHANDRAKANT DEVKULE Vs. BHAGWAT GIRJAPPA DEVKULE

JUDGEMENT

(1.) Heard learned Advocate for the appellant, learned Advocate for Respondent No. 1 and learned APP for the State. This appeal is directed by the appellant-original complainant against the judgment and Order dated 10.12.2012 passed by the learned Additional Sessions Judge, Solapur in Sessions Case No. 241 of 2011. By the said judgment & Order, the learned Sessions Judge acquitted respondent No. 1 - original accused of the offence under Section 376 of IPC.

(2.) The prosecution case briefly stated is as under:--

(3.) We have heard the learned Advocate for the appellant-original complainant and learned APP for the State. We have perused the copies of the deposition of the witnesses which have been furnished by the learned Advocate for the appellant. After carefully considering the same, for the below mentioned reasons, we are of the opinion that there is no merit in the appeal:--