SANDEEP JANAJI KONDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the judgment and order dated 16th November 2010 delivered by the Addl. Sessions Judge, in Sessions Case No.358 of 2008, convicting the appellant who was the sole accused in the said case, of an offence punishable under section 376 of the IPC, and sentencing him to suffer Rigorous Imprisonment for a period of 10 years, and to pay a fine of Rs.10,000/, in default to suffer Rigorous Imprisonment for six months.

(2.) The facts of the case, as can be seen from the Column No.16 of the printed prescribed proforma of the police report are as follows :

(3.) The prosecution case which could be best gathered from the testimony of the First Informant Kantabai (PW 2), may be stated thus :