STATE OF MAHARASHTRA Vs. SAVALA SAGU KOKARE

JUDGEMENT

(1.) AGGRIEVED by a perverse Judgment dated 14-12-1983, passed by the Additional Sessions Judge, Satara, in Sessions Case No. 75 of 1983, acquitting the respondents for offences punishable under sections 376 I. P. C. and 392 r/w 34 I. P. C. the appellant has preferred the present appeal, under section 378 (1) Cr. P. C.

(2.) BRIEFLY stated the prosecution case runs as under :-

(3.) THE F. I. R. of the incident was lodged by the prosecutrix Chandrabhaga on 6-2-1983 at 9 p. m. at Police Station Medha. The said F. I. R. was recorded by Police Jamadar Vithal Shinde, P. W. 7. It is Exhibit 17. On its basis, a case under sections 376, 392, and 506/34 I. P. C. was registered against the respondents. After the F. I. R. had been lodged, Vithal Shinde sent her for medical examination to Civil Hospital, Satara.