SANDEEP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was charged for commission of offence punishable under Section 376 of Indian Penal Code. Charge framed against the appellant reads as follows:-

(2.) The appellant has been convicted and sentenced for said offence. This is an appeal against said conviction and sentence.

(3.) Heard learned Adv. Mr. R. P. Joshi for the appellant and learned APP Mr. C. N. Adgokar for the respondent.