ASHOK RAMJI KHARDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the learned Sessions Judge, Bhandara in Sessions Trial No. 9 of 2013 dated 19.08.2014 thereby convicting the appellant for the offence punishable under Section 376(2)(g) of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay fine of Rs. 10,000/- and in default of payment of fine to suffer rigorous imprisonment for one year, the appellant has approached this Court.

(2.) The prosecution story as could be gathered from the material placed on record is thus:-

(3.) The learned trial Judge framed the charge for the offence punishable under Section 376(2)(g) of the Indian Penal Code below Exh.8. The accused pleaded not guilty and claimed to be tried. At the conclusion of the trial, the learned trial Judge passed the order of conviction against both the accused and sentenced the appellant as aforesaid. However, in so far as accused No. 2 Kunjilal is concerned, he was sentenced to suffer rigorous imprisonment for the period already undergone. Being aggrieved thereby, the present appeal.