ANIL MITU PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is directed against the conviction of appellant for the offence punishable under Section 376(f), 342, 352, 504 and 506 of the Indian Penal Code and sentence of R.I. for 10 years and fine of Rs.5,000/ - or in default to suffer R.I. for 30 days, imposed upon the appellant by the learned 3rd Additional Sessions Judge, Thane on conclusion of Sessions Case No.272 of 2006.

(2.) FACTS which are material for deciding this appeal are as under: -

(3.) UPON consideration of prosecution evidence in the light of defence of denial and false implication, the learned Judge convicted and sentenced the appellant as indicated above. Aggrieved thereby the appellant is before this Court.