MANOHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant, a convict for offence under Sec. 376(1) of IPC, hereby takes exception to the judgment and order dtd. 28/4/2023 passed by Additional Sessions Judge, Jalgaon in Sessions Case No. 327 of 2019.

(2.) Victim PW1 lodged report with M.I.D.C. Police Station, Jalgaon informing that, she was married to Vitthal Sanjay Patil and also had a one and half years daughter. Due to marital discord, she came to reside with her maternal uncle at Mhasavad and kept custody of her daughter with her husband at Shirsoli. During her stay with maternal uncle, she got acquainted with Latabai and Butabai and she confided to them her family history. They suggested her to go out of the village for work purpose and accordingly, on 12/6/2019, without informing anyone, on the pretext of answering call of nature, she left her uncle's place and joined above ladies. They forcibly took away her ear-rings and ornaments, covered her face with handkerchief, took her in a rickshaw and made her board a bus at Pachora bus stand, purchased ticket for her and asked her to travel and told her that appellant, who was known to both ladies, would come to receive her at Dhule ST Stand.

(3.) On the next morning, her uncle came with police and she disclosed above incidence with her and joined her uncle to lodge report, on the strength of which police registered crime no. 461 of 2019 for offence under Ss. 365 , 366 , 376 , 406 , 504 , 506 r/w 34 of IPC .