AKHTAR ABBASKHAN PATHAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant (hereafter referred as "Accused") was charged with offence under Section 376 and 506 of the Indian Penal Code, 1860 ("IPC" in brief) in Sessions Case No.14 of 2003 before Ist Adhoc Additional Sessions Judge, Aurangabad.

(2.) The case of prosecution, in short, is as follows:

(3.) In the trial Court, evidence of eight witnesses was brought on record. The trial Court, after considering the evidence, found that offence of rape and criminal intimidation was not established, however, the offence of outraging of modesty of the Victim was proved. Consequently, the conviction and sentence as mentioned above, was imposed.