ANITA LALCHAND DHAKATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These three appeals are heard simultaneously and they are decided by this common judgment since these appeals arise out of the judgment and order of conviction passed by the learned Special Judge, Chandrapur in Special (Child) Case No. 18 of 2015.

(2.) The appellants in these appeals are convicted for the offence punishable under Sec. 370 read with Sec. 34 of the Indian Penal Code and they are directed to suffer rigorous imprisonment for Ten years and to pay a fine of Rs.1,000.00 by each of them and in default to suffer rigorous imprisonment for Six months.

(3.) (I) Criminal Appeal No. 276/2017 is filed by accused no.3 - Anita Lalchand Dhakate and accused no.4 Savita @ Surekha Shersingh Choudhari. They are represented by learned counsel Mr. Mir Nagman Ali.