ALKESH ASHOKRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (the accused) has challenged judgment and order dtd. 2/2/2022 passed by learned Additional Sessions Judge-2, Amravati (learned Judge of the trial court) in Special (Atrocity) Case No.207/2020.

(2.) By the said judgment impugned, the accused is convicted for offence under Sec. 376(1) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years and to pay fine Rs.10,000.00, in default, to undergo rigorous imprisonment for two months.

(3.) Facts of the prosecution case necessary for disposal of the appeal are as under: