MILIND GOVIND PANDIT Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant - original accused (hereafter referred to as "accused") has been convicted in Sessions Case No.17/2003 on 1/10/2003 by IV Adhoc Additional Sessions Judge, Beed. He has been convicted under Sections 363, 366-A, 376 and 506 of the Indian Penal Code, 1860 (I.P.C. in brief) and sentenced to suffer rigorous imprisonment for terms as mentioned in the judgment, along with fine.

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

(3.) Investigation was taken up by A.P.I. Shaikh Rauf (P.W.11). In statement of victim, it transpired that, accused had also raped her. Sections were accordingly added. The investigating officer, did spot panchanama (Exh.47) of the house of complainant. He also recorded spot panchanama Exh.48 of the hut where the victim had been kept. The undergarments of the victim and accused were seized vide panchanama Exh.49.