SANDIP SUBHASH DHAIGUDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant/original accused has preferred this Appeal against the Judgment and Order dated 20/02/2013 passed by the learned Additional Sessions Judge, Sangli, in Sessions Case No. 67 of 2012. By the said Judgment and Order, the learned Sessions Judge convicted the Appellant under Section 376(2)(f) of the Indian Penal Code (IPC) and sentenced him to suffer life imprisonment and fine of Rs. 2,000/- (Rupees Two Thousand Only); in default R.I. for six months. The prosecution case briefly stated is as under :

(2.) Charge came to be framed against the Appellant under Section 376(2)(f) of IPC as well as under Section 323 of IPC. The Appellant pleaded not guilty to the said charge and claimed to be tried. His defence is that of total denial and false implication. After going through the evidence adduced in this case, the learned Additional Sessions Judge convicted and sentenced the Appellant as stated in para 1 above. Hence this appeal.

(3.) We heard the learned Advocate for the Appellant and the learned APP for the State. We have carefully considered their submissions, Judgment and Order passed by the learned Additional Sessions Judge and the evidence in this case. After carefully considering the same, for the below-mentioned reasons, we are of the opinion that there is no merit in the appeal.