SUHHALAL S/O ZITU LILARE Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, SHEGAON, TAHSIL - WARORA, DISTRICT CHANDRAPUR

JUDGEMENT

(1.) The challenge is to the judgment and order dated 16-9-2004 rendered by the learned 3rd Ad hoc Additional Sessions Judge, Chandrapur in Sessions Case 34/2002, by and under which the appellantaccused is convicted for offence punishable under Section 376 of the Indian Penal Code ("IPC" for short) and is sentenced to suffer rigorous imprisonment for four years and to payment of fine of Rs.500/.

(2.) Heard Shri N.H. Joshi, learned Additional Public Prosecutor for the respondent.

(3.) Few disturbing facts emerge from the scrutiny of record.