STATE OF MAHARASHTRA Vs. RAVINDRA

JUDGEMENT

(1.) The Respondentaccused was prosecuted under Section 399 and 402 of the Indian Penal Code, 1860 ("I.P.C." in brief) in Sessions Case No.23 of 2005 before Adhoc Additional Sessions Judge, Ahmednagar. On 22nd September 2005 the trial Court acquitted the Respondentaccused of the offence punishable under Section 399 of I.P.C. He, however was convicted for offence punishable under Section 402 of the I.P.C. and sentenced to suffer rigorous imprisonment for two years and fine of Rs.100, in default, to suffer further rigorous imprisonment for one month. Admissible set off was given to him.

(2.) The case of the prosecution, in brief, is as follows:

(3.) Charge was framed against the Respondentaccused under Section 399 and 402 of I.P.C. He pleaded not guilty. His defence is of denial.