AMIT AND ORS. Vs. STATE OF M.P.

JUDGEMENT

(1.) Present appeal is directed against judgment dated 30.04.011 passed by II Additional Sessions Judge, Mhow, District - Indore in S.T. No. 1104/2009 convicting the appellants as below:-

(2.) Trial court framed charges for the aforesaid offences and accused persons abjured guilt and pleaded innocence.

(3.) To substantiate the allegations, trial court examined Dr. Protima Rai (PW-1), Prosecutrix aged 15 years (PW-2), Head Constable Ranveer Singh (PW-3), Munnalal Lingwar (PW-4), Subhash (PW-5), Constable Krishna (PW-6), Constable Mohd. Ameen (PW-7), Mariyam mother of the prosecutrix (PW-8), Yaswant father of prosecutrix (PW-9), ASI Sitaram Kanare (PW-10), Head Constable Janardan Pandey (PW - 11), Dr. Hemant Patel (PW-12), Head Constable Fagulal (PW-13) and Dr. Santosh Khandelwal (PW-14).