RAVI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order of conviction passed by the learned Additional Sessions Judge, Wardha, in Sessions Case No. 52 of 2012 on 09.4.2013, thereby convicting the present appellant for the offence punishable under Section 376 (2)(f) read with Section 511 of Indian Penal Code and sentencing him to suffer rigorous imprisonment for five years and to pay fine of Rs.5,000/-, in default to suffer rigorous imprisonment for three months. The trial Court also directed that on payment of fine, Rs.4,500/- be paid to the prosecutrix by way of compensation.

(2.) The prosecution case, as it was unfolded during the course of trial, is narrated as under :

(3.) After committal of the case to the Court of Sessions, it was registered as Sessions Case No. 52/12. The learned Additional Sessions Judge framed a charge against the appellant under Ex.5 for the offence punishable under Section 376(2)(f) of Indian Penal Code and also under Section 376 read with Section 511 of Indian Penal Code. The appellant abjured his guilt and claimed for his trial.