NARAYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No. 387 of 2011 is filed by the appellant accused being aggrieved by the judgment and order dated 05/01/2011 passed by the learned Additional Sessions Judge, Akot in Sessions Trial No. 14 of 2009 thereby convicting the appellant for the offence punishable under Section 376 of Indian Penal Code and sentencing him to suffer rigorous imprisonment for ten years and fine of Rs. 3,000/-, in default, further rigorous imprisonment for three months. Criminal Appeal No. 119 of 2011 has been filed by the State praying for enhancement of sentence.

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

(3.) The State has also filed appeal bearing No. 119 of 2011 contending therein that taking into consideration the nature of the offence committed, the learned trial Judge ought to have awarded more stringent sentence.