STATE OF MAHARASHTRA Vs. CHANDRAKANT LAXMAN PATIL

JUDGEMENT

(1.) Heard learned APP and learned Advocate Shri Patil for the Respondent - Accused who is appointed by way of legal aid. Respondent was prosecuted on the complaint of the victim for the offence punishable under Ss. 376, 417 of the Indian Penal Code (for short "IPC") by the Pen Police Station. During trial, the prosecution in all examined 8 witnesses. They are as follows :-

(2.) The Court of Adhoc District Judge - 1 and Assistant Sessions Judge, Raigad - Alibag vide judgment and order dtd. 13/7/2012 though acquitted the Respondent - Accused for the offence under Sec. 376 of IPC but convicted the Respondent - Accused for the offence punishable under Sec. 417 of the IPC. There was simple imprisonment of one year and fine of Rs.5,000.00.

(3.) The Respondent appealed against this judgment and the Court of Additional Sessions Judge acquitted him for the offence under Sec. 417 of the IPC as per the judgment dtd. 30/1/2016. The State has challenged the said judgment.