VITHOBA BHAURAO JAMBHULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is directed against appellant's conviction for offence punishable under Section 376 of the Penal Code and sentence of rigorous imprisonment for seven years and fine of Rs.one thousand or in default rigorous imprisonment for one month, imposed upon the appellant, by learned Adhoc Additional Sessions Judge, Yavatmal in Sessions Trial No.96/2006, before him.

(2.) FACTS which led to prosecution and conviction of the appellant are as under :

(3.) I have heard Advocate Shri Daga, learned counsel for the appellant and Shri Doifode, learned A.P.P. for the State. With the help of both the learned counsel, I have gone through the entire record of the case.