SHEELABAI BHAURAO WALDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Bhangde, learned Advocate for the appellants and smt. Dangre, learned Additional Public Prosecutor for the respondent-State.

(2.) IN the present appeals, the appellants impugned the judgment and order dated 1-3-2002 passed by the Additional Sessions Judge, Bhandara in sessions Trial No. 6 of 1995, convicting the appellants for the offences punishable under sections 363, 366, 366-A read with section 34 of Indian Penal code. By the impugned judgment and order, both the appellants have been sentenced to suffer R. I. for three years and to pay a fine of Rs. 500/- each, in default of payment of fine, suffer R. I. for three months each, for the offence punishable under section 363 read with section 34 of I. P. C. and for the offences under sections 366 and 366-A read with section 34 of I. P. C. to suffer r. I. for four years and to pay a fine of Rs. 500/- on each count, in default of payment of fine to suffer R. I. for three months each.

(3.) THE brief facts of the prosecution case are as follows: