JAHANGIR ARSHAD MANDOL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appellants were convicted by the learned Additional Sessions Judge, Kalyan, vide it's judgment and order dated 13th December, 2016 passed in Sessions Case No.81 of 2014, for an offence punishable under Sections 370 (1)(2)(3) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years and a fine of Rs.5,000/- each and in default of payment of fine, rigorous imprisonment for one month.

(2.) The relevant facts so as to decide both these appeals are summarized as under :

(3.) The aforesaid information was confirmed by PW.1, Nitin Mungekar on mobile phone by contacting her mother in Bangladesh and further verified the said with the help of his aide in the said N.G.O.