SURESH SHANKAR DETHE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the judgment and order delivered by the Addl. Sessions Judge, Pune, convicting the appellant of an offence punishable under section 376 of the IPC and 506 of the IPC. The learned Addl. Sessions Judge has imposed a sentence of Rigorous Imprisonment for 7(seven) years and a fine of Rs.5,000/ with respect to the offence punishable under section 376 of the IPC and a sentence of Rigorous Imprisonment for 6(six) months with respect to the offence punishable under section 506 II of the IPC upon the appellant. Being aggrieved by his conviction and the sentences imposed upon him, the appellant has approached this Court by filing the present Appeal, praying that the impugned judgment of conviction be set aside and that he be acquitted.

(2.) I have heard Mrs.Prabha Badadare, learned counsel for the appellant. I have heard Mr.Deepak Thakre, APP for the State. I have been taken through the entire evidence adduced during the trial. I have carefully gone through the impugned judgment.

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