STATE OF MAHARASHTRA Vs. RANGNATH DAGADU SHINDE

JUDGEMENT

(1.) This Appeal is filed by the State, challenging the Judgment and Order of acquittal dated 30.08.1995 passed by the Sessions Judge, Ahmednagar in Sessions Case No. 177 of 1993, thereby acquitting the accused for the offences punishable under Section 376 of I.P. Code and under Section 3 (i) (xi) and 3 (2) (v) of Scheduled Castes and Scheduled Tribes [Prevention of Atrocities] Act, 1989.

(2.) The case of the prosecution, in brief, is as under:

(3.) A charge at Exh.3 was then framed against the accused and he has pleaded not guilty to the same.