ASHABAI KUNDALIK CHATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All the three appeals are filed against the judgment and order of Sessions Case No.50/2012 which was pending in the Court of the learned Additional Sessions Judge Ambajogai. The trial court has convicted and sentenced accused No.1 Amol and accused No.2 Atamaram for the offence punishable under section 376(g) of the Indian Penal Code and also for other offences punishable under the provisions of sections 3 (1)(xii),3(2) (v) and 4 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act. Accused No.3 Smt. Ashabai, who has filed Criminal Appeal No.34/2014, is convicted and sentenced for offence punishable under section 306 of the Indian Penal Code. Imprisonment for life is given to accused Nos.1 and 2 and rigorous imprisonment for 10 years is given to accused No.3. Both the sides are heard.

(2.) In short, the facts leading to the institution of these three appeals can be stated as follows:

(3.) The prosecutrix was aged about 19 years at the relevant time. Accused No.1 Amol was aged 22 years and accused No.3 Atamaram was aged about 23 years. Accused Nos.1 and 2 together were plying taxi to earn the livelihood. Accused No.3 was working as Home-guard at the relevant time.