STATE OF MAHARASHTRA Vs. VINOD LAXMAN NANDURKAR

JUDGEMENT

(1.) The State takes exception to the respondents' acquittal recorded by the learned Additional Sessions Judge, Chandrapur for the offences punishable under Section s 366, 376 (2) (g), 323, 394 and 109 read with Section 34 - of the Penal Code.

(2.) Facts, which led to the prosecution of the respondents are as under :

(3.) In the course of investigation, the police caused the prosecutrix to be medically examined, seized her clothing, performed panchanama of spot, arrested the accused persons, seized incriminating articles from them, caused a test identification parade to be conducted, sent the accused persons for recording their confessional statements, caused the accused persons to be examined by the doctor, sent the incriminating articles to the Forensic Science Laboratory and on completion of the investigation, charge-sheeted the accused.