SANTOSH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) The writ petitioner is convict in Sessions Case No. 33 of 2008 for the offences punishable under Sections 363, 366 and 376 of I.P.C. wherein he was directed to undergo R.I. for five years and to pay fine of Rs. 2000/- with default clause.

(3.) The petitioner is also convicted in Sessions Case No. 34 of 2008 for the offences punishable under Sections 363, 366 and 376 of I.P.C. and directed to undergo R.I. for five years and to pay fine of Rs. 2000/- with default clause. The substantive sentences were directed to run concurrently in Sessions Case Nos. 34 of 2008 and also 33 of 2008.