AMIT PRAKASH PAWAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant has challenged judgment and order of conviction dated 17th January, 2014 in Sessions Case No. 52 of by which he is convicted for the offence punishable under Section 376 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs. 2000/- and in default of payment of fine, to suffer further RI for three months. Appellant is also convicted for the offence punishable under Section 506 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs. 500/- and in default of payment of fine, to suffer further RI for five days. Both the sentenced were directed to run concurrently.

(2.) Heard Ms. Smita Deshpande, learned counsel for the appellant and Mr. R. S. Nayak, learned Additional Public Prosecutor for respondent-State. Records & Proceedings were perused with the able assistance of both the learned counsel. Both the learned counsel submitted their respective cases.

(3.) The prosecution case is as under :