MANOHAR DUDHRAM CHOUKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order delivered by the 2nd Adhoc Additional Sessions Judge, Gadchiroli on 30012003 in Sessions Case No.33 of 1996, thereby appellant/accused no.1 Manohar Chouke was convicted for the offences punishable under Section 341 r/w Section 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for one month and to pay a fine of Rs. 200/, in default, to suffer further simple imprisonment for seven days.

(2.) Appellant/accused no.1Manohar Chouke was further convicted for the offence punishable under Section 376 of the Indian Penal Code and was sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs.1000/, in default, to suffer further rigorous imprisonment for three months.

(3.) Appellant/accused no.2Sataywan Dadmal was convicted for the offence punishable under Section 376 r/w Section 109 of the Indian Penal Code and he was sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs.1000/, in default, to suffer further rigorous imprisonment for three months. The learned trial Judge further directed that the punishment awarded in above sections shall run concurrently.