DINESH DHANIRAM BHOUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri. Quazi, Advocate for the appellant and Shri. Mandpe, a. P. P. for state.

(2.) Appellant - Dinesh is taking exception to his conviction and sentence for the offences punishable under sections 363 and 376 of I. P. C. in Sessions Trial No. 744/1990 by the judgment rendered by the 5th Additional sessions Judge, Nagpur.

(3.) Charge against the accused was framed for the aforesaid offences. Accused pleaded not guilty to the same. Their defence was that of total denial. In order to bring home the guilt of the accused, prosecution had examined in all 14 witnesses. Main witnesses are P. W. 2 Gainabai, P. W. 9 prosecutrix, P. W. 12 executive Magistrate Bhaurao, who had conducted identification parade of the accused in which allegedly the prosecutrix had identified the present appellant, P. W. 13 P. I. Mulekar, I. O. and P. W. 14 Dr. Pravina who was working as medical Officer at Mayo Hospital at the relevant time, besides doctor Dilip Patil who was working as Medical Officer at P. H. C. Kanhan.