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State Of Goa, Through Margao Town Police Station, Margao, Goa Appellant

V/S

Rajneesh Kumar Singh, Major, S/O Jairam Singh Respondents

Referred Judgements :-

VALLIAPPA HARIJAN VS. STATE OF GOA [REFERRED TO]
ANMOL S/O SHRIDHAR GHARDE VS. STATE OF MAHARASHTRA [REFERRED TO]
SUDHANSU SEKHAR SAHOO VS. STATE OF ORISSA [REFERRED TO]
RAMDAS VS. STATE OF MAHARASHTRA [REFERRED TO]
BIBHISHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SURESH RATAN NADAGE VS. STATE OF MAHARASHTRA [REFERRED TO]
SUDHANSU SEKHAR SAHOO VS. STATE OF ORISSA [REFERRED TO]
STATE OF M P VS. DAYAL SAHU [REFERRED TO]
STATE OF PUNJAB VS. SUKHCHAIN SINGH [REFERRED TO]
RAJOO VS. STATE OF M P [REFERRED TO]
TAMEEZUDDIN ALIAS TAMMU VS. STATE OF NCT OF DELHI [REFERRED TO]
ABBAS AHMAD CHOUDHARY VS. STATE OF ASSAM [REFERRED TO]
BHAIYAMIYAN ALIAS JARDAR KHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAJKUMAR RANGRAO BODULE VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL MEHBOOB ABDUL SAMAD VS. STATEOF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This is an appeal against acquittal. The respondent was tried for the offence punishable under section 342, 376 and 506 (ii) of Indian Penal Code (I.P.C, for short).

(2.) The case of the prosecution is that on 19/12/2012 between 15.30 hours to 16.15 hours at the office of Real Group, First floor, Pancharatna Complex Building, Margao, the respondent wrongfully confined the complainant (victim) and had forcible sexual intercourse with her. The respondent also threatened the complainant with life, if she disclosed the incident to anybody.

(3.) The learned Sessions Judge framed the charge to which the respondent pleaded not guilty and claimed to be tried.

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STATE OF GOA, THROUGH MARGAO TOWN POLICE STATION, MARGAO, GOA Vs. RAJNEESH KUMAR SINGH, MAJOR, S/O JAIRAM SINGH

Referred Judgements :-

JUDGEMENT

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