MOHAN JANU JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is convicted for the offences punishable under Section 302 of Indian Penal Code and directed to suffer imprisonment for life. He is also convicted for the offences punishable under Sections 376(2)(g) r/w Section 511 and sentenced to suffer rigorous imprisonment for five years. He was directed to pay fine amount of Rs. 500/- on each count and in default to suffer further imprisonment for one year. The appellant was 20 years old at the time of alleged incident and the other accused was 17 years, 2 months (Juvenile in conflict with law).

(2.) Summary of the prosecution case is as under: -

(3.) The prosecution examined 16 witnesses. Documentary evidence was also adduced. Statement of the accused was recorded under Section 313 of Cr.PC. vide Judgment and order dated 30 th August, 2013 the appellant was convicted for the offences stated herein above by the Court of Additional Sessions Judge, Mangaon, District Raigad.