VIJAY RAMRAO MOHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant is challenging the judgment and order of conviction passed by learned 2nd Ad hoc Additional Sessions Judge, Amravati in Sessions Trial No.14/2005 delivered on 17.12.2005. By the said judgment and order of conviction, the learned Judge of the Court below convicted the appellant for the offence punishable under Sections 452, 376 and 506 of the Indian Penal Code (IPC) and was directed to suffer rigorous imprisonment for two years, seven years and six months as jail punishment for respective offences and fine of Rs.500.00 on each count with a default clause that if the fine is not paid, he shall be subjected to suffer further incarceration in jail for three months and fifteen days.

(2.) Prakash Deshmukh (PW2) was the investigating officer. His evidence would show that initial investigation in crime was carried by PSI Meshram and API Mankar and he took over the investigation on 30.10.2004 and subsequently filed final report in the Court of law.

(3.) The criminal law was set into motion by the victim (PW1). She lodged her oral report (Exh.-18) at Police Station, Walgaon on 28.10.2004. The report was disclosing commission of cognizable offence. Resultantly, PSI Meshram registered an offence against the appellant vide Crime No.189/2004 for the offence punishable under Sections 376, 452 and 506 of the IPC. Printed FIR (Exh.19) is on record.