HIRAMAN JANGU UIKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes exception to the judgment dated 27.03.2019 rendered by the Sessions Judge, Chandrapur in Sessions Case 58 of 2015 whereby the appellant is convicted for offence punishable under Section 376 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for ten years and to payment of fine of Rs.1000/- and in default to suffer further rigorous imprisonment for one year and is further convicted for offence punishable under Section 448 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for six months.

(2.) The genesis of the prosecution lies in the report lodged by the prosecutrix (PW 2) at Police Station Patan alleging that she was subjected to forcible sexual intercourse by the accused.

(3.) The gist of the report (Exhibit 26) is thus: