SHANKAR CHANDU KHAVDIYA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD rival arguments on this appeal preferred by the appellant challenging the judgment and order of conviction passed by the Additional Sessions Judge, Greater Bombay dated 10.12.2014 in Sessions Case No. 138 of 2012.

(2.) BY the impugned judgment and order the present appellant was convicted for the offence punishable under Section 376 of IPC and is sentenced to suffer RI for three years and to pay fine of Rs. 5000/ - and in default of payment of find to suffer further RI for six months. During the trial, the appellant was on bail and his bail was cancelled and he was taken in custody, but, as the trial Court awarded three years punishment he was granted bail till filing of the appeal.

(3.) WITHOUT much going into the details as to the events happened, suffice it to say that the present appellant was taken in custody by the non -bailable warrant issued by this Court and presently he is in custody.