DEVIDAS BABURAO NANAWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant challenges the Judgment and Order dated 30 th January 2017 passed by Additional Sessions Judge, Pune in Special Sessions Case No.147 of 2015 convicting the appellant for offence punishable u/s.376(1) and 376(1)(n) of Indian Penal Code and sentencing him to suffer imprisonment of 11 years and to pay fine of Rs.15,000.00. Appellant is also convicted for an offence punishable under Sec. 506(1) of IPC and sentenced to suffer rigorous imprisonment for one year. Appellant is further convicted for offence u/s.4 and 6 of Protection of Children from Sexual Offences Act, 2012 and sentenced to suffer rigorous imprisonment for 11 years on each count. The Judgment of Trial Court is, however, silent whether substantive sentence of imprisonment imposed upon appellant are to run concurrently or consecutively.

(2.) The case of prosecution in brief is as under :-

(3.) Charge was framed against accused. Evidence of witnesses was recorded. The prosecution examined seven witnesses. The defense examined three witnesses.