ASHOK SHANKAR MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') is directed against the judgment and order dtd. 21/11/2022 passed by the learned Sessions Judge, Gadchiroli in Sessions Case No. 60/2021 convicting the appellant for the offence punishable under Sec. 376(2)(j)(l) of the Indian Penal Code (short short, 'IPC') and sentencing him to suffer rigorous imprisonment for 10 years and to pay fine of Rs.20,000.00, in default to suffer rigorous imprisonment for six months.

(2.) The prosecution's case as revealed from the police report is as under:-

(3.) Heard learned Advocate for the appellant and the learned APP for the State. Scrutinized the evidence on record.