As per case facts, the victim, a differently-abled lady, was left alone when her brother and sister-in-law were at the hospital. The accused exploited her loneliness and mild mental retardation, ... establishing a sexual relationship that resulted in pregnancy. This led to a police report and the accused's conviction by the Additional Sessions Judge, Jalna. The convict then preferred an appeal challenging this verdict. The question arose whether the prosecution proved the case beyond reasonable doubt, given arguments that the victim was mature, performed daily chores, and understood consequences, suggesting consent. The appeal also raised issues regarding material contradictions, the chain of circumstances, and the chain of custody for forensic evidence. Finally, the High Court dismissed the appeal, confirming the victim's mild intellectual disability based on family testimony and two medical experts. It cited Chiman Lal v. State of Himachal Pradesh, stating that daily chores do not negate mental retardation for understanding sexual assault. The court found the victim's testimony natural and crucial DNA evidence, confirming the accused as the biological father, sealed his fate, proving the charges cogently.