LAWS(BOM)-1905-12-7

EMPEROR Vs. SAKHARAM GANU

Decided On December 23, 1905
EMPEROR Appellant
V/S
SAKHARAM GANU Respondents

JUDGEMENT

(1.) The accused was charged under Section 376 of Indian Penal Code with the rape of a girl.

(2.) He was convicted by the first Court.

(3.) On appeal to the Sessions Judge, that conviction was set aside on the ground that the girl had consented.