SURESHKUMAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal preferred against the judgment and order dated 12th December, 2001 passed in Sessions Trial No. 72/1998 by the Ad-hoc Additional Sessions Judge, Gondia thereby convicting the appellant of the offence punishable under Section 376 of the Indian Penal Code. Briefly stated, facts of the case are as under:

(2.) Being not satisfied with the same, the appellant is before this Court in this appeal.

(3.) I have heard Mr. Amol Mardikar, learned counsel for the appellant and Mr. M.M. Ekre, learned Additional Public Prosecutor for the respondent/State. I have perused the impugned judgment and order and also the record of the case.