PRAVIN @ SHRIKRISHNA CHANDRAKANT MARATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant was charged with offences punishable under Sections 376, 451 and 506 of Indian Penal Code ('IPC'). The applicant was tried before the Court of Assistant Sessions Judge, Sindhudurg, at Oros vide Sessions Case No.27 of 1997.

(2.) The facts of the prosecution case, in brief, are as under :

(3.) The applicant was tried for the said offences before the Court of Assistant Sessions Judge, Sindhudurg. The prosecution has relied upon the oral testimony of PW1 Sangita Khandare, PW2 Suresh Dabholkar (panch), PW3 Balkrishna Sawant, PW4 Dr.Marathe (Medical Officer, Civil Hospital, Sawantwadi), PW5 Hanumant Sawant (Headmaster, Marathi Primary School, Ranbambuli), PW6 Dr.Tidke (Medical Cottage Hospital, Sawantwadi), PW7 Dr.Joshi (Rural Medical Hospital, Kudal) and PW8 PSI Panchal (Investigating Officer). The prosecution relied upon the first information report (Exhibit16), Panchanama of scene of offence (Exhibit18), School Leaving Certificate (Exhibit31), Medical Certificate of victim (Exhibit37), Medical certificate of accused (Exhibit42), Panchanama of arrest of the accused (Exhibit44), CA certificates of victim and accused (Exhibits45 and 46) and medical certificate of accused (Exhibit49).