DILKHUSH EKNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this appeal, the challenge is to the judgment and order dtd. 24/12/2020, passed by the learned Additional Sessions Judge, Chandrapur, whereby the learned Sessions Judge convicted the accused of the offences punishable under Sec. 376(2)(j) and 376(2)(l) of the Indian Penal Code (for short, "I.P.C.") and sentenced him to suffer rigorous imprisonment for 14 years and to pay a fine of Rs.2,000.00 and in default to further undergo simple imprisonment for one year.

(2.) Background facts:-

(3.) In the report, it is further stated that after some time, as the physical conditions of the victim's, pregnancy started becoming more pronounced and the victim was unmarried, the informant started fearing for her daughter's health. The informant again took her to Government Hospital. Dr. Patil examined her and again told the informant that the victim was pregnant. The doctor suggested her to go to the police as the victim was unmarried. The informant ultimately went to the police and lodged the report of rape on her daughter and her pregnancy. In the report, the informant stated that various persons namely, Warlu Mankar, Pintu Raipure, Dilkhush Shrigiriwar used to come to her house, talk to the victim and even provide eatables to the victim in her absence. The informant stated in the report that one out of them, was the culprit. On the basis of this report, crime bearing No.619/2016 was registered against the three persons upon whom the informant had expressed her suspicion.