AJMODDIN BABU TAMBOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was prosecuted on the allegation of having committed offences punishable under Sections 376 and 342 of the Indian Penal Code (IPC). The learned Additional Sessions Judge after holding a trial, found him guilty of the said offences and sentenced him to suffer imprisonment for life and to pay a fine of Rs. 100/- with respect to offence punishable under Section 376 of the IPC. No separate sentence was imposed by the learned Additional Sessions Judge with respect to offence punishable under Section 342 of the IPC.

(2.) In the course of investigation, the victim was referred for medical examination. Her underwear was seized in the presence of panchas. The appellant was arrested. The clothes on his person were seized in the presence of panchas. The appellant was also got medically examined. The statement of witnesses were recorded. The seized articles were sent for chemical analysis.

(3.) After completion of investigation, a chargesheet was filed against the appellant, pursuant to which, he was tried and convicted and sentenced as aforesaid.