BABASAHEB Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE present appeal is directed against the judgment and order of conviction, passed by the learned Assistant Sessions Judge, Osmanabad in Sessions Case No. 103 of 1995, dated 9.12.1999, thereby the learned court below convicted the appellant for the offence punishable under Section 366 of the Indian Penal Code and on that count he was directed to suffer rigorous imprisonment for 5 years and to pay fine of Rs. 1,000/ -, in default of payment of fine, further to suffer rigorous imprisonment for one year.

(2.) THE prosecution case is as under : -

(3.) CHARGE was framed against the appellant that the appellant has committed offences punishable under Sections 363, 366 and 376 of the Indian Penal Code. Charge was denied by the appellant and claimed for his trial.