DEVIDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective learned counsel for the parties.

(2.) This is an appeal preferred by the appellant (original accused) challenging the conviction and sentences imposed upon him by way of judgment and order, dated 28.4.2011.

(3.) It appears that by the said judgment and order, rendered by the learned Additional Sessions Judge, Amalner, in Sessions Case No. 30 of 2010, the appellant has been convicted for the offence punishable under Section 376 of the Indian Penal Code and is sentenced to suffer R.I. for 10 years and to pay fine of Rs.5,000/ , in default to suffer S.I. for six months; and also he is convicted for the offence punishable under Section 324 of the Indian Penal Code and is sentenced to suffer R.I. for 3 years and to pay fine of Rs.1,000/ , in default to suffer S.I. for three months; as well as he is convicted for the offence punishable under Section 506 of the Indian Penal Code and is sentenced to suffer R.I. for 7 years and to pay fine of Rs. 1,000/ , in default to suffer S.I. for three months; and also it is directed that all the afore said sentences to run concurrently.