BHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred against the judgment and order passed on 06.4.1999 in Sessions Trial No. 29 of 1992, thereby convicting the appellant for the offence punishable under Section 363 of Indian Penal Code and sentencing him to suffer rigorous imprisonment for one year and to pay a fine of Rs.1,000/-, in default to suffer R.I. for three months.

(2.) Briefly stated, facts of the case are as under :

(3.) Charge under Sections 363, 366 and 376 of Indian Penal Code was framed against the appellant, to which he pleaded not guilty and, therefore, was tried by the learned Additional Sessions Judge.