NARENDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 9/2/2023 passed by learned Extra Joint Additional Sessions Judge and Special Judge, Wardha (learned Judge of the trial court) in Special (Ch.Act) Case No.31/2016.

(2.) By the said judgment and order impugned, the accused is convicted for offence punishable under Sec. 363 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six years and to pay fine Rs.3000.00, in default, to undergo further simple imprisonment for six months.

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