APPA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 24th May 2013, delivered by the AdHoc Additional Sessions Judge, Pune, in Sessions Case No.299 of 2012, convicting the appellant who was the sole accused in the said case of offences punishable under Sections 376 of the IPC and 506 of the IPC. The learned AdHoc Additional Sessions Judge sentenced the appellant to suffer Rigorous Imprisonment for 7 years and to pay a fine of Rs.5,000/ with respect to the offence punishable under Section 376 of the IPC, and to suffer Rigorous Imprisonment for 5 years and to pay a fine of Rs.500/ with respect to the offence punishable under Section 506 of the IPC. The learned AdHoc Additional Sessions Judge directed that the substantive sentences would run concurrently. Being aggrieved by his conviction and the sentence imposed upon him, the appellant has approached this court by filing the present appeal.

(2.) I have heard Shri Amit Munde, the learned counsel for the appellant. I have heard Ms.R.M.Gadhvi, the learned APP for the State. With their assistance, I have gone through the record of the trial court. I have carefully gone through the entire evidence adduced during the trial, as also the impugned judgment.

(3.) The prosecution case, as put forth before the trial court, may, in brief, be stated thus :