DHANAJI DNYANOBA SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective counsel.

(2.) This appeal is against conviction of the appellant- accused for an ofence under section 376(1) of the Indian Penal Code ('the IPC ' for short) whereby he is sentenced to undergo R. I. for 8 years and to pay fne of Rs. 10,000/- i/d. to sufer simple imprisonment for one month. The judgment is challenged on the ground that there is no medical and other evidence based on which the fndings of the Sessions Court of guilt of the accused can be sustained. As such, prayer for quashing and setting aside the judgment and order of conviction is made.

(3.) The facts necessary for deciding the appeal are as under:-