SANJAY SHRIRAM JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted for offence under Section 376 of IPC in Sessions Trial No. 54 of 2007 and sentenced to undergo rigorous imprisonment for ten years and pay a fine of Rs. 2,000/-, in default to undergo further rigorous imprisonment for four months.

(2.) The appellant is in jail.

(3.) The conviction is challenged by the appellant by oral submissions and various grounds raised in the memo of appeal, which can be summarized as under :