SK. IMAM Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Adv. Mr. H.F. Pawar h/f. Advs. Mr. A.H. Kapadia and Mr. V.N. Damle for the revision applicant, and learned APP Mr. U.S. Mote for the respondent - State.

(2.) The applicant herein is convicted by the Vth Assistant Sessions Judge, Aurangabad, in Sessions Case No. 74/1993, vide judgment and order dated 18th March 1998, for offence punishable under Sections 376 and 342 read with Section 34 of the Indian Penal Code, and is sentenced to suffer rigorous imprisonment for a period of five years, and to pay fine of Rs. 1,000/-, in default of payment of fine, to suffer rigorous imprisonment for six months, for offence punishable under Section 376 of IPC. He was sentenced to suffer rigorous imprisonment for six months, for offence punishable under Section 342, read with Section 34 of IPC. The substantive sentences were to run concurrently.

(3.) Being aggrieved by the said judgment and order, the applicant herein filed Criminal Appeal No. 26/1998. The learned IInd Additional Sessions Judge, Aurangabad, vide judgment and order dated 22-5-2003, has been pleased to dismiss the appeal and hence, this revision.