RAMLAKHAN RAMNARAYAN PRASAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides. Mr. Chaukidar places on record appeal memo with copy supplied to the learned A.P.P. The present appellant, who is convicted by the learned Special Judge for the offence punishable u/s. 376 of the IPC and sentenced to suffer rigorous imprisonment of 7 years and to pay a fine of Rs. 1,000/-, in default of payment of fine, to undergo further rigorous imprisonment of 3 months, has preferred the present appeal.

(2.) Since the application was sent by the appellant through Jail, Mr. Chaukidar was appointed as a amicus curiae, who has filed the appeal memo.

(3.) The allegations in short are as under: