PRAKASH MAHADEV KAMBALE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an Appeal through jail against the Judgment and Order dated 29.01.2013 passed by the learned Additional Sessions Judge, Khed, District -Ratnagiri in Sessions Case No. 07 of 2010 convicting the appellant/original accused No. 2 for the offences punishable under Sections 376 and 506 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment of ten years and to pay a fine of Rs. 5,000/ -, in default to suffer rigorous imprisonment for six months for the offence punishable under Section 376 of the Indian Penal Code and to suffer rigorous imprisonment of one year and to pay a fine of Rs. 2,000/ -, in default to suffer rigorous imprisonment of three months in respect of the offence punishable under Section 506 of the Indian Penal Code.

(2.) BRIEFLY stated, the facts of the Appeal are as under: -

(3.) CHARGE was framed against the appellant/accused at Exh. 16. He pleaded not guilty to the charge. Prosecution examined in all eight witnesses. On hearing both the sides, learned Additional Sessions Judge came to the conclusion that there was sufficient evidence to find the appellant guilty for the offences punishable under Sections 376 and 506 of the Indian Penal Code. Appellant was thus convicted and sentenced as stated here -in -before in para 1. The appellant has challenged the correctness of the said Judgment and Order in this Appeal.