SUDHAKAR DOMAJI HAZARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal has been directed against the judgment and order passed by the learned Additional Sessions Judge, Chandrapur in Sessions Trial No. 61 of 1996 delivered on 04-07-2003, thereby the learned trial Judge had convicted the appellants under Section 376(2)(g) of the Indian Penal Code and each of them sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs. 1500/- each, in default to suffer imprisonment for three months.

(2.) I have heard Mr. N.H. Joshi, the learned Additional Public Prosecutor for the State. The appellants and the learned Counsel for the appellants remained absent. With the assistance of the learned APP, I have gone through the entire record.

(3.) The facts leading to prefer this appeal can be summarised as under :-