RAVINDRA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant is questioning the correctness of judgment and order of conviction passed by the learned Sessions Judge, Chandrapur dated 22.11.2013 in Sessions Case No. 72/2012 by which the appellant is convicted for the offence punishable under Section 363 of the IPC and is directed to suffer rigorous imprisonment for three years and to pay a fine of Rs. 2,000/- in default of payment of fine, it is directed that the appellant should suffer further rigorous imprisonment for three months.

(2.) The prosecution case, as it was unfolded during the course of the trial, can conveniently be narrated as under:

(3.) In order to bring home the guilt of the appellant, the prosecution has examined in all seven witnesses. The prosecution has also mainly relied upon the document Exh.30 i.e. birth certificate and also Exh.32 extract of birth and death certificate of village Sakhri to prove that at the relevant time, the prosecutrix was below 16 years of age.