DASHRATH ABA MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the conviction recorded by learned Assistant Sessions Judge, Bhusawal, in Sessions Case No.216 of 2014 for the offences punishable under Section 376 (2) (f), 448 and 506 of Indian Penal Code, present appeal is preferred by the original accused. The appellant was sentenced to suffer rigorous imprisonment for ten years and to pay fine of Rs. 5,000/- for the offence punishable under Section 376 (2) (f) of Indian Penal Code. He was sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs. 500/- for the offence punishable under Section 448 of Indian penal Code. He was also sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs. 1,000/- for the offence punishable under Section 506 of Indian Penal Code.

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