ALBERT LOYAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) VIDE the judgment and order dated 12th November, 1984 passed by the Additional Sessions Judge, Pune, in Sessions Case No.179 of 1984, the appellant was convicted and sentenced in the manner stated hereinafter:

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

(3.) IT is significant to point out that Dr. Shinde also noticed that vagina admitted two fingers easily. Dr. Shinde advised x-rays of wrist joint (A.P. view), elbow joint (A.P. view), pelvis with areas of femur (A.P. view) and lateral view of skull, be taken. This was to determine the exact age of the prosecutrix. After investigation the appellant was chargesheeted.