YOGESH PANDURANG KUPEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appeal is partly allowed to the extent of modification of the sentence.

(2.) The conviction of the Appellant for the offence punishable under Sec. 376, 354 of IPC and Sec. 3(2) of the Maharashtra Prevention and Eradication of Human Sacrifice and other Inhuman, Evil and Aghori Practices and Black Magic Act, 2013 is hereby confirmed.

(3.) For the offence punishable under Sec. 376 of IPC, the Appellant shall undergo Rigorous Imprisonment for seven years and shall pay fine of Rs.25,000.00 and in default, shall undergo further Simple Imprisonment for three months.