SHAMRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted by the learned Additional Sessions Judge, Chandrapur for the offences punishable under Sections 376 (2) (c) and 506Part I of the Indian Penal Code.

(2.) The complainantVidya Ishwar Kumre, was an inhouse student of the said Ashram School from 200203 till 200809.

(3.) At this stage, it may also be noted here that the incident in question was witnessed by the witnessMadhuri who was sleeping in the same room. It is case of the prosecution that though she was lying and she had covered herself with a bedsheet, she was, in fact, awake.