PINTU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Band, learned Counsel for the Appellant in Criminal Appeal no.536 of 2013, Shri R. M. Daga, learned Counsel for the Appellant in Criminal Appeal no.435 of 2013 and Shri Dhumale, learned Counsel for the Appellant in Criminal Appeal No.470 of 2013.

(2.) The Appeals challenge the judgment dtd. 23/7/2013 rendered by the District Judge-II and Additional Sessions Judge, Washim, whereby the Appellants, who are the original Accused persons have been convicted for the offence punishable under Sec. 376 (2) (g) of the Indian Penal Code (IPC) and sentenced to suffer rigorous imprisonment for ten years and to pay a fine of Rs.500.00 (Five Hundred Only) each, and in default to suffer further simple imprisonment for one month and also convicted for the offence punishable under Sec. 363 read with Sec. 34 of the IPC and sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs.500.00 (Five Hundred Only) each, and in default to suffer further simple imprisonment of one month and further convicted for the offence punishable under Sec. 366 read with Sec. 34 of the IPC and sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.500.00 (Five Hundred Only) each, and in default to suffer further simple imprisonment for one month.

(3.) The main argument has been advanced by Shri Amit Band, learned Counsel for the Appellant in Criminal Appeal No.536 of 2013.