REGENT COMPUTRONICS PVT. LTD.

Dilip Tatoba Raje Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF KARNATAKA BY NONAVINAKERE POLICE VS. SHIVANNA @ TARKARI SHIVANNA [REFERRED TO]
KASHMIRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
BAIJ NATH SAH VS. STATE OF BIHAR [REFERRED TO]
RAMESHBHAI MOHANBHAI KOLI VS. STATE OF GUJARAT [REFERRED TO]
BHAGWAN DASS VS. STATE NCT OF DELHI [REFERRED TO]
ASHOK KUMAR ROUT VS. STATE OF BIHAR [REFERRED TO]
BRIJ BHUSHAN SINGH VS. EMPEROR [REFERRED TO]
PAPPU VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The issue involved in this appeal is "whether the trial court is justified in convicting the Appellant only on the basis of corroborative evidence particularly when there is no substantive evidence"?

(2.) In the process of appreciation of evidence, trial Court :--

(3.) Trial was conducted by Special Judge Gadhinglaj, Kolhapur in Special Case No. 12 of 2017 and present Appellant was convicted for the offence punishable under Ss. 376 (2)(f) of the Indian Penal Code and under Sec. 3 read with Ss. 4, 8 and 12 of the Protection of Children from Sexual Offences Act.

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DILIP TATOBA RAJE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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