KAILASH KISAN MEMJADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is directed against the Judgment and Order dated 4th April 2012 passed by the learned Sessions Judge, Pune in Sessions Case No.395 of 2011, thereby convicting the appellant under Section 376 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for ten years and to pay a fine of Rs.5000/, in default of payment of fine to further undergo rigorous imprisonment for six months; under Section 342 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for six months and to pay a fine of Rs.500/, in default of payment of fine to further undergo rigorous imprisonment for one month and under Section 506(2) of the Indian Penal Code and sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs.1000/, in default of payment of fine to further undergo rigorous imprisonment for three months.

(2.) By an Order dated 28th January 2014, Smt. Farhana Shah, the learned Advocate was requested by this Court to espouse the cause of the appellant in the present appeal to which she had gracefully acceded.

(3.) Heard Smt. Farhana Shah, the learned Advocate for the appellant and Ms. Mhaispurkar, the learned APP for the State.