VISHNU Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Adv. Mr. A.N. Nagargoje appearing for the revision applicant, and the learned APP Mr. S.G. Nandedkar appearing for the respondent -State.

(2.) THE applicant herein is convicted for the offence punishable under Section 376 of the Indian Penal Code, and sentenced to undergo rigorous imprisonment for 7 years and to pay fine of Rs. 1000/ -, in default of payment of fine, to undergo further rigorous imprisonment for one month, by the Assistant Sessions Judge, Beed, in Sessions Case No. 75/2009, vide judgment and order dated 23rd August 2010. Being aggrieved by the said judgment and order, the applicant had preferred Criminal Appeal No. 51/2010 before the Court of Sessions at Beed. The learned Additional Sessions Judge, Beed, vide judgment and order dated 22nd February 2012, was pleased to dismiss the appeal. Hence, this Revision Application. Such of the facts necessary for the decision of this revision are as follows :

(3.) THE case was registered as Sessions Case No. 75/2009. Charge was framed against the accused. It is pertinent to note, that sometime in March 2010, the prosecutrix had died. The prosecution examined as many as eight witnesses to bring home the guilt of the accused.