BRIJMOHAN GOKULPRASAD JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was the accused in Special Case (Atrocity), No.23/2018 before the Additional Sessions Judge-5, Nanded. The case of the prosecution was as under :

(2.) The victim P.W.1 "V" was around 16 years of age in the year 2017-2018. Her mother and the victim would work as maid servants. Her mother would serve at the house of the appellant. A day about six months prior to 19/6/2019, the victim had been to the house of the appellant to do the household/ domestic work. It was 10.00 in the morning. The appellant's son and daughter-in-law had gone to the hospital.

(3.) The days went by. The victim realized to have been conceived. Due to advancement of such pregnancy, medical termination was not possible. The victim delivered a baby.