SK. MUSTAFA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides.

(2.) AGGRIEVED by the recording of conviction by the learned Additional Sessions Judge -2, Nanded vide judgment and order dated 20/04/2012 passed in Special (Atrocity) Case No. 10 of 2010, for the offences punishable under section 366, 376(2)(f), 506 -I, 341 and 363 of the Indian Penal Code and the consequent sentences, the present appeal is preferred by the original accused.

(3.) IN all 9 witnesses were examined before the learned Additional Sessions Judge -2, Nanded, including complainant as P.W. 2, the victim -girl as P.W. 3, the Naib Tahsildar as P.W. 5, the Medical Officer Dr. Santosh Guntapalliwar as P.W. 7 and other witnesses like panch witness to the spot panchanama, to the recovery made by accused, to the test identification parade were examined alongwith the peripheral witnesses i.e. P.W. 4 -Eknath Gawale to show that he being the colleague of the appellant, found that on the day of the incident, the appellant was missing from the work of masonry.