ANIL RAMESH KOLHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Appeal questions the legality of the conviction and sentence delivered by Judgment and Order dtd. 28/1/2016 passed by the Court of Additional Sessions Judge, Kalyan in Sessions Case No.301 of 2014, convicting Appellant for offence punishable under Sec. 376(2)(l) of the Indian Penal Code, 1860 (for short "IPC") and sentencing him to undergo imprisonment for life which shall mean imprisonment for the remainder of his natural life and payment of fine of Rs.10,000.00, and in default thereof to undergo rigorous imprisonment for 6 months.

(2.) The gist of the prosecution case is as under:-

(3.) We have heard Mr. Aniket Vagal, Advocate for Appellant and Mr. Ajay Patil, APP for Respondent - State and with their assistance perused the entire evidence on record.