RAMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was convicted by the Additional Sessions Judge, Yavatmal on 18.08.1999 in Sessions Trial No.41/1991 whereby the appellant was convicted for the offence punishable under Section 376 of the IPC and was directed to suffer rigorous imprisonment for seven years and to pay a fine of Rs.200/-, in default of payment of fine, to undergo further rigorous imprisonment for three months.

(2.) The prosecution case reads thus :

(3.) Charge was framed against the appellant under Exh.8 in Sessions Trial No.41/91 for the offence punishable under Section 376 read with Section 34 and under Section 392 read with Section 34 of the IPC. The appellant abjured his guilt and claimed for his trial. In order to bring home guilt of the appellant, in all nine witnesses were examined by the prosecution.