STATE OF MAHARASHTRA Vs. MANIK MOHAN GAIKWAD

JUDGEMENT

(1.) Both these appeals challenge the judgment and order dated 3.12.2005 passed by IIIrd Ad Hoc Additional Sessions Judge, Ahmednagar in Sessions Case No. 202 of 2004, thereby convicting the accused persons for the offences punishable under Sections 376(g) and 363, 366, 451, 323 and 506 r.w. 34 of I.P.C.

(2.) The prosecution case, in nutshell, is as under:-

(3.) The prosecutrix was referred for medical examination. P.W.8 Dr. Manisha Narayan Hange carried out her medical examination. Similarly, to determine the age of the prosecutrix she was also referred to P.W.12 Dr. Ambadas Hari Sase, who was then working as Radiologist, who opined that the age of prosecutrix was in between 14 to 16 years. P.W.11 Pandharinath B. Kedare carried out the investigation in the matter.