STATE OF MAHARASHTRA Vs. SURESH BHIMAJI THORAT

JUDGEMENT

(1.) BY means of this appeal the appellant-The State of Maharashtra, has impugned the judgment and Order dated 31-8-1983 passed by the Additional Sessions Judge, Greater Bombay in Sessions Case No. 207 of 1983 acquitting the respondent for offences punishable under sections 366 and 376 of the Indian Penal Code.

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

(3.) THEREAFTER, Laxmibai Balu Mandke and her husband Balu took the prosecutrix to a doctor, who had a dispensary in the zopadpatti, at a distance of about 25 feet, from their house. The doctor examined the prosecutrix and asked them to take her to Jasraj Hospital. They accordingly took her to the said hospital.