REGENT COMPUTRONICS PVT. LTD.

Nilesh Prabhakar Jadhav Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ANMOL SHRIDHAR GHARDE AND ORS VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJENDRA PRALHADRAO WASNIK VS. STATE OF MAHARASHTRA [REFERRED TO]
KANHOBA VS. THE STATE OF MAHARASHTRA [REFERRED TO]
BHAGAJI VS. THE STATE OF MAHARASHTRA [REFERRED TO]
THULIA KALI VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
GENTELA VIJAYAVARDHAN RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DILDAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF U P VS. MANOJ KUMAR PANDEY [REFERRED TO]
RAJINDER ALIAS RAJU VS. STATE OF H P [REFERRED TO]
SOHAN SINGH VS. STATE OF BIHAR [REFERRED TO]
SANTHOSH MOOLYA VS. STATE OF KARNATAKA [REFERRED TO]
SANTOSH KUMAR SINGH VS. STATE [REFERRED TO]
SADASHIV RAMRAO HADB VS. STATE OF MAHARASHTRA [REFERRED TO]
AMOL @ RATAN VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The challenge in this appeal is to judgment and order of conviction and sentence dtd. 9/5/2022 rendered by learned Additional Sessions Judge, Khamgaon, district Buldana in Sessions Trial No.65/2017.

(2.) By the said judgment and order of conviction, the trial court convicted the appellant (accused) for offence under Sec. 375 punishable under Sec. 376(2)(l)(n) of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for 12 years and to pay fine Rs.15,000.00, in default, to suffer simple imprisonment for 1 month.

(3.) Brief facts of the prosecution run as under:

Click here to view full judgment.

NILESH PRABHAKAR JADHAV Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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