HEMRAJ S/O FULCHAND PATLE Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION, GOREGAON, DISTRICT GONDIA

JUDGEMENT

(1.) This appeal questions the legality and correctness of the judgment and order dated 13th December 2017 rendered in Sessions Trial No. 151 of 2013 by the Additional Sessions Judge, Gondia The learned additional Sessions Judge held the appellant guilty of the offences punishable under Sections 448, 323, 376 and 506 of the Indian Penal Code and accordingly sentenced him to suffer different punishments. For the offence punishable under Section 376 IPC, sentence of rigorous imprisonment for ten years and a fine of Rs. 5000/ in default, rigorous imprisonment for one month has been imposed. For the other offences, sentences varying from seven years RI to one year RI and fine amounts from Rs. 1000/ to Rs. 500/ have been imposed.

(2.) The story of the prosecution goes as under:

(3.) The appellant was prosecuted for the offences punishable under Sections 448, 323, 376 and 506 of the Indian Penal Code. On merits of the case, learned Additional Sessions Judge held that all the offences stood proved and, therefore, convicted and sentenced the appellant, as aforesaid. Not being satisfied with the same, the appellant is before this Court in the present appeal.