MANSING NANA SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-original accused has questioned the correctness of the Judgment and Order dated 22nd January 1998 passed by the IIIrd Additional Sessions Judge, Satara in Sessions Case No.27 of 1991 convicting the appellant for the offence punishable under Section 376 of Indian Penal Code and sentenced to suffer rigorous imprisonment for five years and to pay fine of Rs.1000/- and in default of payment of fine to further undergo rigorous imprisonment for three months.

(2.) The facts which are necessary and relevant to decide the present appeal can be enumerated from the record as under:

(3.) Heard Mr. Milind Deshmukh, the learned counsel for the appellant and Smt. M.R. Tidke, the learned APP and also perused the entire record pertaining to the present case produced before me.