(1.) All the above appeals are arising out judgment and order passed in Sessions Case No. 42/2002, decided by the learned Additional Sessions Judge, Shahada on 17-01-2012. In the aforesaid Sessions case, three persons were tried. The accused No. 1 was charged with the offences punishable under Sections 376 (2) (c) and 506 (II) of the Indian Penal Code (for the sake of brevity "I.P.C."), whereas accused Nos. 2 & 3 (Respondents in Criminal Appeal No. 509/2012) were tried for the offences punishable under Sections 465, 466, 468, read with 34 of the I.P.C. All the three accused were also tried for the offence punishable under Section 201 read with 34 of the I.P.C.
(2.) The learned Additional Sessions Judge, Shahada has convicted accused No.1-Rehenjya Shelya Pawara (appellant in Criminal Appeal No. 106/2012) for the offence punishable under Sections 376 (2) (c) of the I.P.C. and sentenced him to suffer Rigorous Imprisonment for Ten Years and to pay a fine of Rs. 5,000/- (Rs. Five thousand only), in default to undergo R.I. for Six months. Accused No. 1 has also been convicted for an offence punishable under section 506 (II) of the I.P.C. and has been sentenced to suffer Rigorous Imprisonment for Two Years and to pay a fine of Rs. 1,000/- (Rs. One thousand only), in default to undergo R.I. for Two months.
(3.) Accused Nago Lakha More and Vanita w/o Chandrasing Vasave (Original Accused No. 2 & 3 & respondents in Criminal Appeal No. 509/2012) have been acquitted of all the offences for which they were charged. The original Accused No. 1 has been acquitted of the offence punishable under Section 201 of the I.P.C.