ASHOK NIVRUTI DESAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) VIDE order dated 30. 11. 1987 passed by the IInd Additional Sessions Judge, Satara in Sessions Case No. 38 of 1987 the appellants were convicted and sentenced as under:

(2.) APPELLANT No. 1 Ashok Nivruti Desai was convicted under sections 363, 366, 36, and 506 I. P. C. and section 57 of the Bombay Children Act and was sentenced to undergo 4 years rigorous imprisonment and a fine of Rs. 500/- and in default to further undergo 6 months R. I. under the first count and to undergo 5 years R. I. and to pay a fine of Rs. 500/- and in default of payment of fine to further undergo 6 months R. I. , separately, under the second and third counts. However, no separate sentence was awarded to him under the 4th and 5th counts.

(3.) APPELLANT Nos. 2 and 3 viz. Pandurang Bapu Gaikwad and Sou. Shantabai Pandurang Gaikwad, respectively, were convicted under sections 376 read with 109 I. P. C. and sentenced to undergo 3 years R. I. and a fine of Rs. 500/- and in default to further undergo 6 months R. I. . In addition appellant No. 2 Pandurang Bapu Gaikwad was convicted under section 354 I. P. C. and sentenced to undergo 1 year R. I. and to pay fine of Rs. 500/- and in default to undergo 3 months R. I.