RAGHUNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING dissatisfied with the judgment and order of conviction passed by Sessions Judge, Chandrapur in Sessions Case No. 88/2012, the appellant is before this Court.

(2.) THE facts, which are necessary for the decision of the present appeal are narrated hereunder.

(3.) AFTER registration of crime, Dayaram Khewale -PW4 handed over the investigation to Prakah Tunkalwar -PW3. After getting charge of the investigation, he referred the victim for her medical examination to the Rural Hospital, Bramhapuri by giving requisition letter -Exh. -21. He visited the spot of the incident and the spot panchanama was drawn in presence of panchas. He also gave requisition to Tahsildar for preparation of map of the spot (Exh. -22). Accordingly, a map was prepared and the Circle Officer, Bramhapuri vide letter Exh. -23 supplied it to the Investigating Officer.