VILAS DHONDU NICHITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant/Original accused No. 1 who stands convicted for the offence punishable under section 376 read with 511, 452, 324 and 506 of Indian Penal Code and sentenced to rigorous imprisonment for three years and to pay fine of Rs. 500/- i.d. to undergo rigorous imprisonment for six months, by the VIIIth Addl. Sessions Judge, Thane, by judgment dated 30.06.1992, in Sessions Case No. 475 of 1991, by this appeal questions the correctness of his conviction and sentence.

(2.) The facts as are necessary for the decision of this appeal may be stated thus :

(3.) The appellant was examined by P.W.10 Dr. Janardan Nimbore, who had noticed the following injuries :