LATYA ISAM KALE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, who stands convicted for the offence punishable under Section 395 read with Section 397 of the Indian Penal Code, and sentenced to suffer rigorous imprisonment for 7 years and to pay fine of Rs. 5,000/- in default to further undergo rigorous imprisonment for six months, by the learned Additional Sessions Judge, Vaduj, District Satara, by judgment dated 23rd August, 2012, in Sessions Case No.26 of 2011, by this appeal challenges his conviction and sentence.

(2.) Facts, as are necessary, for deciding this appeal may be stated as under:-

(3.) On the next day in the morning, P.W.2 Bramhadeo alongwith some villagers took search of the appellant and the other co-accused, and found them in his sugar-cane crop field. All the other co-accused succeeded in running away. However, the appellant alone was caught hold of as while running away he fell down. He was taken to the Police Patil - Narayan Laxman Kale and thereafter handed over to police.