CHANDU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these appeals arise out of the judgment and order dtd. 30/9/2011 passed by the learned Additional Sessions Judge, Wardha (for short, 'the learned Judge') and therefore, the appeals are being disposed of by common judgment. The particulars with regard to the accused numbers, appeal numbers and sentence can be tabulated as follows:

(2.) Background facts:

(3.) It was a night time. The prosecutrix was alone at Bhagwa Phata bus-stop. During night time there was no transport facility for the prosecutrix to go back to her village. The prosecutrix, therefore, had no alternative but to spend the whole night at the said bus stop. On the next day, i.e. on 25/6/2010, at about 6:00 a.m., she boarded the first bus that was from Mansoli to Wardha and returned back to Pauni. After coming back to her house, she narrated the incident to her mother. The prosecutrix and her mother went to the Allipur police station. The prosecutrix lodged the report. API PW-10 Raju Mendhe, on the basis of her report, registered the crime bearing No. 55 of 2010 against the accused persons.