MAHADEV KONDIBA JAGTAP Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has challenged the judgment and order dated 19th November 2011 passed by the 1st Adhoc Additional Sessions Judge, Solapur in Sessions Case No.306 of 2009 thereby convicting him for an offence punishable under Sections 376 and 506 (i) of the Indian Penal Code. The Trial Court i.e. Sessions Court, Solapur has convicted and sentenced him to undergo rigorous imprisonment for 7 years and to pay fine of Rs.1000/- for the first offence and to undergo rigorous imprisonment for 6 months and to pay fine of Rs.100/- for the second offence. By the impugned judgment and order dated 19th November 2011, the appellant has been acquitted from an offence punishable under Sections 313 and 504 of the Indian Penal Code.

(2.) The facts which are necessary to decide the present appeal can briefly be stated thus:-

(3.) Heard Ms. Farhana Shah, the learned Counsel appointed for the appellant from the Legal Aid Committee and Mr. Dedhia, the learned APP for the State at length.