CHANDRAKANT TUKARAM GULBHILE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the conviction of the present appellant for the offence punishable under Sec. 366 of Indian Penal Code and consequential sentence to suffer rigorous imprisonment for five years and to pay fine of Rs. 5,000.00 by the learned Ist Adhoc Addl. Sessions Judge, Ambajogai, Dist. Beed in Sessions Case No.62 of 2000, present appeal is preferred by the original accused.

(3.) The prosecution case, in short, is as under :-