PANKAJ ARJUNBHAI KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner who is convicted for the offences punishable under Section 376 (1), 376(2)(n) and 506(II) of the Indian Penal Code, 1860 ( 'Penal Code ') has preferred this petition for the following relief:-

(2.) The background facts which are necessary for determining the limited controversy raised in this petition can be stated as under:-

(3.) In the light of submissions which were canvased yesterday to the effect that the judgment of conviction has not yet been pronounced and it was noted in the ordersheet only that the petitioner was held guilty of aforesaid offences, we thought it appropriate to call a report from the learned Sessions Judge to ascertain the true state of affairs.