STATE OF MAHARASHTRA Vs. SUBHASH HARIBHAU BAGALE

JUDGEMENT

(1.) By this appeal, the appellant takes exception to the judgment and order dated 19/6/1996 passed by the Additional Sessions Judge, Achalpur in Sessions Trial No. 76/1991 acquitting the respondent of offence punishable under Section 376 of the Indian Penal Code.

(2.) Briefly, the case of prosecution is as under:-

(3.) We have heard Mr. Mirza, learned A. P. P. for the appellant and Mr. Rawlani, learned counsel for the respondent and perused the records.