BABAN GOVIND TOPE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned APP Mr.V.B.Konde-Deshmukh for the State and learned advocate Mr.Khandeparkar for the accused.

(2.) Criminal Appeal No.905 of 1990 is filed by the accused against their conviction under Section 376(2)(g) of the Indian Penal Code by which they were sentenced to suffer R.I. for three and half years each and fine. Criminal Appeal No.134 of 1991 is filed by the State for enhancement of sentence of the accused.

(3.) The case of prosecution, which culminated in conviction of accused, is as under:- Victim in this case is one Sou.Gangubai Babusha Tope - a married woman having three children. She resides at Waki Budruk, Tal.Khed with her husband and three children. All the accused are of the same village. They are Bhaubands of the victim.