SAYYED KHALIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Criminal Appeal is directed against the Judgment and Order of conviction dated 3rd January, 2013 passed by the learned Additional Sessions Judge 2, Nanded, in Sessions Case No.184 Of 2011, by which the learned court below was pleased to convict the appellant / accused for the offence punishable U/Section 376(1). of the Indian Penal Code, 1860 In short, the I.P.Code. and sentenced him to suffer Rigorous Imprisonment for ten years and to pay fine of Rs.25,000/- Rs.Twenty Five Thousand only. and in default, to suffer Rigorous Imprisonment for one year. The appellant was also convicted for the offence punishable U/Section 506 of the I.P.Code and sentenced him to suffer Rigorous Imprisonment for two years and to pay fine of Rs.1000/- Rs.One Thousand only. and in default, to suffer Rigorous Imprisonment for two months. The court below directed that both the sentences shall run concurrently. The court below further directed that, if entire fine amount is deposited in the court, out of it, an amount of Rs.25,000/- Rs. Twenty Five Thousand. be given to the prosecutrix for her future.

(2.) The case of the prosecution which is in narrow compass can be narrated as under :-

(3.) I have heard Mr. S.G. Ladhha, learned counsel for the Appellant and Mr. A.S. Shinde, learned Addl.Public Prosecutor for the State of Maharashtra.