BAPU SHAHAJI GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant vide Judgment and Order dated 10th April, 2015, passed by learned Special Judge, Solapur, in Sessions Case No.178 of 2014, has been convicted and sentenced as under:-

(2.) The prosecution case in brief is as follows:-

(3.) Learned Advocate, appointed for the Appellant submitted that the Appellant has been falsely implicated in the said case. He submitted that the evidence on record will suggest that the prosecutrix had run away with the appellant on her own accord and that they were staying together at Tasgaon, Sangli as husband and wife, and were working together in the field of PW6 - Narendra Patil. He submitted that the evidence on record will show that it was a case of a love affair between the appellant and the prosecutrix. He submitted that in the alternative the sentence imposed on the appellant be reduced to the period undergone.