BALU PUNDLIK INGLE Vs. STATE OF MAHARASHTRA,

JUDGEMENT

(1.) The appellant is aggrieved by the judgment and order dated 24.04.2001 rendered by the Additional Sessions Judge, Khamgaon in Sessions Case 20/1996, by and under which, the appellantaccused is convicted for offence punishable under Section 376 (2) (f) of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for ten years and to payment of fine of Rs.2000/.

(2.) Heard Shri R.L. Khapre, the learned Counsel for the appellant and Shri N.B. Jawade, the learned Additional Public Prosecutor for the respondent/State.

(3.) The genesis of the prosecution lies in oral report dated 01.07.1994 (Exh.14) lodged by P.W.1 Sou. Chhaya Ravindra Deshmukh at Police Station Nandura, the gist of which oral report is thus: