PRAMOD ASHOK PUJARI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant, who stands convicted for the offence punishable under Section 392 r/w. Section 397 of the IPC and sentenced to suffer R.I. for seven years and to pay fine of Rs. 2,000/-, in default to suffer R.I. for six months, by the Assistant Sessions Judge, City Civil and Session Court, Dindoshi, Mumbai in Sessions Case No.203 of 2011 by Judgment dated 26th November, 2013, by this Appeal challenges his conviction and sentence.

(2.) Facts, as are necessary, for deciding this Appeal can briefly be stated thus :-

(3.) On case being committed to the Sessions Court, the Trial Court framed charge against the Accused vide Exhibit-4. The Accused pleaded not guilty and claimed trial.