REGENT COMPUTRONICS PVT. LTD.

Harishchandra Sitaram Khanorkar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

JARNAIL SINGH VS. STATE OF HARAYANA [REFERRED TO]
MUKESH AND ANOTHER VS. STATE (NCT OF DELHI) [REFERRED TO]
ASHOK GHUMARE VS. THE STATE OF MAHARASHTRA [REFERRED TO]
UMESH CHANDRA VS. STATE OF RAJASTHAN [REFERRED TO]
MAHADEO S/O KERBA MASKE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard finally with the consent of learned Counsel for the parties.

(2.) The appellant herein is convicted for the offences punishable under Sec. 376(2)(f)(j)(i)(n) of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs.25,000.00 in default to suffer simple imprisonment for a period of one year.

(3.) The prosecution case in brief is as under :

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HARISHCHANDRA SITARAM KHANORKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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