MADHUKAR DILIPRAO WANDILE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 21st June, 2011 in Sessions Case No.106/2010 delivered by the learned Sessions Judge Wardha, convicting the appellant (hereinafter referred to as 'the accused') for the offences punishable under Sections 366 and 376 of the Indian Penal Code, the present Appeal is filed. For offence punishable u/s 366 of IPC , the appellant was sentenced to suffer R.I. for three years and was directed to pay a fine of Rs. 1000/-, in default, to suffer further RI for one month. Under section 376 of IPC, the appellant was sentenced to suffer RI for a period of seven years and to pay a fine of Rs. 2000/-, in default, to suffer RI for two months. Needless to mention that substantive sentences of imprisonment awarded for both the offences were directed to be run concurrently.

(2.) Brief facts giving rise to the instant Appeal may be summarized as under:-

(3.) Heard Shri M.B.Naidu, learned counsel for the appellant/ accused and Shri Amit Chutke, learned A.P.P. for the respondent -State.