RAJU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The appellant is convicted for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code by learned Adhoc Additional Sessions Judge, Buldana by his judgment dated 23rd February, 2012 in Sessions Case No. 106 of 2009.

(3.) Complainant Ganesh Bhangale's wife Mrs. Versha had been admitted in Ward No.9 of Government Hospital, Buldana for delivery. The complainant was staying with his wife in the hospital ward itself. The incident in question had occurred on 17th May, 2009. Shraddha the daughter of the complainant had come to stay with the complainant at hospital two days prior to the date of incident. She had come along with her uncle Ramdas. Ramdas returned to his village and Shraddha had stayed back with her father.