DASHRATH TATOBAJI SALVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (the accused) has challenged judgment and order dtd. 22/4/2024 passed by learned Additional Sessions Judge-9, Nagpur in Sessions Case No.731/2019.

(2.) By the said judgment impugned, the accused is convicted for offence under Sec. 376(2)(j) and (l) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years. He is further directed to deposit compensation Rs.2.00 lacs under 357(3) of the Code of Criminal Procedure for survivor (PW1), in default, to undergo rigorous imprisonment for one year and six months.

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