PRABHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenge in the present appeal is set up to the judgment and order of conviction passed by the learned 1st Adhoc Additional Sessions Judge, Gadchiroli, dated 29.3.2005 in Sessions Case No.70 of 1996, by which the appellant stands convicted for the offence punishable under Section 376(1) of the Indian Penal Code and is directed to suffer rigorous imprisonment for Seven years and to pay a fine of Rs.1,000/- and in default of payment of fine to suffer further rigorous imprisonment for six months.

(2.) The prosecution case is in narrow compass and that can be narrated herein under :

(3.) Heard Mr. V. N. Morande, the learned counsel for the appellant and Mrs. S.V. Kolhe, the learned Additional Public Prosecutor for the respondent/State. With the assistance of both the learned counsel, I have gone through the record and proceedings.