SHANUR HAJISAB SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted by the learned Additional Sessions Judge, Sangli vide judgment and order dtd. 1/1/2018 in Sessions Case No.34 of 2017 of an offence punishable under sec. 376 r/w 511 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for five years and to pay a fine of Rs.50,000.00, in default to suffer rigorous imprisonment for three months. He has also been convicted of an offence punishable under sec. 506 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for two years and to pay fine of Rs.5000.00, in default, to suffer rigorous imprisonment for one month. The substantive sentences were directed to run concurrently.

(2.) It is brought to the notice of this Court that the appellant had already undergone the sentence awarded by the trial Court and has been released from the prison on 5/11/2020.

(3.) The prosecution story goes like this.