TUKARAM GANU KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has been convicted under Section 376 of the Indian Penal Code (for short, "I.P.C.") and is sentenced to suffer rigorous imprisonment of 5 years and to pay a fine of Rs.3,000/-, in default of payment of fine to further suffer rigorous imprisonment for six months, by the learned 5th Assistant Sessions Judge, Kolhapur in Sessions Case No.145 of 1997 by its Judgment and Order dated 17th March 1998.

(2.) Criminal Appeal No.9 of 1998 preferred by the applicant, has been turned down by the learned Ad-hoc Additional Sessions Judge, Kolhapur by its Judgment and Order dated 18 th October 2001. The present Revision Application under Section 397 of Cr.P.C. is therefore preferred by the applicant.

(3.) Heard Mr. Gole, learned counsel for the applicant and Mr. Patil, learned A.P.P. for the respondent-State. Perused record.