ANGAD S/O TIKARAM CHANDANE Vs. STATE OF MAHARASHTRA THROUGH POLICE STATION OFFICER, POLICE STATION, PURNA TALUKA-PURNA, DIST PARBHANI

JUDGEMENT

(1.) The appellant has filed the present appeal against the Judgement and order passed by learned Ad-hoc Additional Sessions Judge, Parbhani in Sessions Case No.145 of 2012 decided on 06.04.2017.

(2.) The appellant was prosecuted in the aforesaid Sessions Case for the offences punishable under Sections 376 and 417 of Indian Penal Code (hereinafter referred to as the 'I.P.C.'). The trial Court has convicted the appellant for both the aforesaid offences and has sentenced him to suffer rigorous imprisonment for 9 years for the offence punishable under Section 376 of I.P.C. and to pay fine of Rs.50,000/-, in default to suffer simple imprisonment for 2 years. The accused has been sentenced to suffer rigorous imprisonment for 7 months for the offence punishable under Section 417 of I.P.C. with fine of Rs.5,000/-, in default to suffer simple imprisonment for 1 ½ months. The appellant is hereinafter referred to as the accused.

(3.) The accused was on bail during the course of the trial. After the pronouncement of the Judgment by the Sessions Court, he was taken in custody on 06.04.2017 and since then, he is in jail.