ARHANT JANARDAN SUNATKARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant (Original Accused), a student of 19 year old, has been convicted for committing rape repeatedly on same woman, an ofence under Section 376 (2) (n) of the Indian Penal Code and sentenced to sufer rigorous imprisonment for ten years and fne of Rs. 5000/- with default stipulation;

(2.) All sentences were directed to run concurrently.

(3.) Pending trial, appellant was enlarged on bail, which he had not misused.