SACHIN VIJAY KHEDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the applicant and the learned A.P.P. for the State.

(2.) THE applicant is convicted by the trial Court for having committed an offence punishable under sections 376, 366 and 363 of the Indian Penal Code and is sentenced to suffer R.I. for 7 years, 5 years and 3 months respectively. No separate sentence is awarded for offence under section 363 of the I.P.C.

(3.) ACCORDINGLY , applicant is directed to be released on bail in the sum of Rs. 5,000.00 with one or two sureties in the like amount. Bail is granted on the condition that the applicant shall deposit amount of fine imposed by the trial Court within 4 weeks. Applicant shall further deposit a sum of Rs. 7,000.00. Thus, the entire amount, i.e. amount of fine and also amount of Rs. 7,000.00, if deposited by the applicant to be paid to the prosecutrix towards compensation. The prosecutrix is permitted to withdraw this amount. This order be communicated to the prosecutrix and/or her guardian-mother by the office.