RAJESH SURESH KAMBLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Sec. 374(2) of the Code of Criminal Procedure (henceforth referred to as 'Cr.P.C.' as short) against the judgment and order dtd. 14/12/2021 passed by the learned Sessions Judge, Gadchiroli convicting the Appellant for the offence punishable under Ss. 376(1) of the Indian Penal Code (for short IPC) and sentencing him to suffer rigorous imprisonment for ten (10) years and to pay fine of Rs.15,000.00 (rupees fifteen thousand only), in default to suffer simple imprisonment for a period of three months.

(2.) The prosecution's case, as revealed from the police report, is as under:-

(3.) The Victim was referred for medical examination. Spot panchnama was conducted. Her samples were drawn. The Appellant came to be arrested. The Appellant was sent for medical examination. The statement of the witnesses were recorded. The seized articles were not sent to the Chemical Laboratory. On completion of the investigation, the Appellant came to be Charge sheeted.