JUNED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 29/3/2022 passed by learned Additional Sessions Judge, Nagpur (learned Judge of the trial court) in Sessions Case No.368/2021.

(2.) By the said judgment and order impugned, the accused is convicted for offence punishable under Sec. 376(2)(n) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 10 years and to pay fine Rs.50,000.00, in default, to undergo simple imprisonment for three months.

(3.) Brief facts of the prosecution case are as under: