ANWARKHAN SARVARKHAN PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-orig.accused has challenged the judgment and order dated 9th November, 2006 passed by the IIIrd Additional Sessions Judge, Thane in Sessions Case No.97 of 2006. By the said judgment and order, the learned Sessions Judge convicted the appellant-orig.accused under Section 376 read with 511 and under Section 506 of the Indian Penal Code and sentenced him to R.I. for three years and fine of Rs.1000/- in default, S.I. for fifteen days.

(2.) The prosecution case briefly stated is as under :

(3.) Charge came to be framed against the appellant under Sections 376, 506 of IPC. The appellant pleaded not guilty and claimed to be tried. The defence of the appellant is that of total denial and false implication. After going through the evidence adduced by the prosecution, the learned Sessions Judge convicted and sentenced the appellant, as stated in para-1 above. Hence this appeal.