KISHOR SHAMRAO DHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 16/6/2023 passed by learned Additional Sessions Judge, Akola (learned Judge of the trial court) in Sessions Case No.226/2014.

(2.) By the said judgment impugned in the appeal, the accused is convicted for offence under Sec. 376(2)(f) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 10 years and to pay fine Rs.25,000.00, in default, to undergo simple imprisonment for 1 month.

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