ASHOK DEOMAN PAWAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel appointed for the appellant in Criminal Appeal No. 602/1994 and learned Counsel for the appellant in Criminal Appeal No. 628/1994 and the learned APP for State.

(2.) The Criminal Appeal No. 602/1994 is filed by the original Accused No. 2 in Sessions Case No. 67/1990 wherein the original accused No. 2 is convicted for an offence punishable under Section 107 read with Section 376 of the Indian Penal Code and is sentenced to suffer R.I. for 4 years and to pay a fine of Rs. 500/ I.d. to suffer R.I. for one month. Hence, this Appeal.

(3.) The Criminal Appeal No. 628/1994 Is Filed By Original Accused No. 1 who is convicted for an offence punishable under Section 376 of the Indian Penal Code and is sentenced to suffer R.I. for 7 years and to pay fine of Rs. 1000/ I.d. to suffer R.I. for 2 months in Sessions Case No. 67 of 1990 vide Judgment and Order dated 25/10/1994 passed by learned Additional Sessions Judge, Malegaon.