BHAULAL @ BHURYA DOMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants are aggrieved by the judgment and order dated 27.8.2004, in Sessions Trial 6 of 2003, delivered by

(2.) nd Adhoc Assistant Sessions judge, Gondia, by and under which the appellants (hereinafter referred to as "the accused") are convicted of offence punishable under section 376(2)(g) of the Indian Penal Code (" IPC " for short) and are sentenced suffer rigorous imprisonment for seven years and to payment of fine of Rs. 1,000/-. The accused are further convicted of offence punishable under section 3(1)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ("Atrocities Act" for short) and are sentenced to suffer rigorous imprisonment for a year and to payment of fine of Rs. 500/-. 2. The appeal was called out for final hearing on 4.1.2018. The hearing was adjourned till 5.1.2018 since the learned counsel for the accused was absent. The learned counsel for the accused is again absent when the appeal is called out for hearing today. I propose to decide the appeal on merits and I have with the fair and able assistance of the learned Additional Public Prosecutor Shri N.H. Joshi, scrutinized the record and proceedings to satisfy the conscious of the Court that the prosecution has established the offence against the accused beyond reasonable doubt.

(3.) The First Information Report is lodged by PW 1 prosecutrix on 1.11.2003. The oral report is Exh. 10 on the record of the Trial Court and the printed First information Report is Exh. 15.