DHONDIBA NAGOJI LANGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenge in this appeal is to judgement rendered by learned Additional Sessions Judge, Nanded, in Sessions Case No. 95 of 2005 whereby the appellant has been convicted for offence punishable under Section 376(2)(f) of the I.P. Code and is sentenced to suffer rigorous imprisonment for ten (10) years and to pay fine of Rs. 10,000/-, in default to suffer simple imprisonment for one (1) year.

(2.) Background facts leading to the prosecution case are as follows:

(3.) To the charge (Exh-16), the appellant pleaded not guilty. He denied truth into the accusations. It was suggested that due to strained relations with master of the complainant - Madhukar, he has been falsely framed. No positive defence as such was put forth.