RAJU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant is convicted by the learned Additional Sessions Judge, Achalpur in Sessions Trial No. 112 of 2007 on 22.12.2011. By the said Judgment and Order of conviction, the learned Judge of the Court below convicted the appellant for the offence punishable under Section 376(f) of the Indian Penal Code and directed that the appellant should suffer imprisonment for life and to pay a fine of Rs. 1,000/ -; in default to suffer rigorous imprisonment for one year. From the jail the appellant has preferred the appeal challenging his sentence as imposed upon him. At the time of admission of the present appeal itself, this Court has appointed learned Counsel Mr. D.A. Sonwane to provide him legal assistance.

(2.) THE prosecution case is as under:

(3.) THE First Information Report is lodged by Devangana. The said oral report is at Exh. 9. By the said report, it was reported by the first informant Devangana that, on 1.3.2007, at about 1.00 p.m., her younger sister Seema (PW -6) came to her house. After sometime, when Seema started to proceed to her house "P", a minor girl was obstinate that she will also accompany with Seema. Therefore, Seema took her and proceeded to her house.