SHRIKRUSHNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 20/8/2022 passed by learned Additional Sessions Judge, Wardha (learned Judge of the trial court) in Sessions Case No.55/2020.

(2.) By the said judgment impugned in the appeal, the accused is convicted for offences under Sec. 376 , 376(2)(f) , and 376(2)(n) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 10 years and to pay fine Rs.10,000.00, in default, to undergo rigorous imprisonment for 3 months.

(3.) Brief facts of the prosecution case emerged from the police papers and recorded evidence are as under: