GANESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenge is to the judgment and order dated 29.9.2016 rendered by the Additional Sessions Judge, Yavatmal in Sessions Trial 41 of 2014, by and under which the appellant - accused is convicted for offence punishable under section 376(2)(j)(l)(n) of the Indian Penal Code (" IPC " for short) and is sentenced to suffer rigorous imprisonment for ten years and to payment of fine of Rs.4,000/-

(2.) Heard Shri R.D. Hazare, the learned counsel for the accused and Shri V.P. Maldhure, the learned Additional Public Prosecutor for the respondent / State.

(3.) Prosecution case :