ONKAR TIMAJI SHENDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being dissatisfied with the judgment and order of conviction dated 01.4.2013 in Sessions Trial No. 7 of 2012, by which the learned Sessions Judge, Chandrapur, convicted the appellant for the offence punishable under Section 376(2)(f) of Indian Penal Code and sentenced him to suffer rigorous imprisonment for ten years and to pay fine of Rs.10,000/-, in default to suffer rigorous imprisonment for one year, has preferred the present appeal.

(2.) The facts giving rise to this appeal are summarized as under :

(3.) After registration of the crime, Somnath Wagh (P.W.8) referred the prosecutrix for her medical examination along with requisition letter (Ex.28). He visited the spot of incident and drew spot panchanama in presence of panchas vide Ex.20. He arrested the appellant under arrest memo (Ex.48). The appellant was also referred for medical examination. The clothes of the appellant were also seized under seizure memo (Ex.23).