DATTATRAYA RAMCHANDRA KORDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal bearing No.504 of 2013 is preferred by appellants/accused Nos.1 to 3, whereas Criminal Appeal bearing No.657 of 2013 is preferred by appellant/accused No.4. By these appeals, the appellants/accused are challenging the Judgment and Order dated 24/04/2013 passed by the learned Additional Sessions Judge, Nashik in Sessions Case No.127 of 2012 thereby convicting the appellants/accused of offences punishable under Sections 376(2)(g), 395, 342 read with Section 34, 323 read with Section 34, 504 read with Section 34 and 506 read with Section 34 of the Indian Penal Code. For the offence punishable under Section 376(2)(g) of the IPC, each of the appellants/accused is sentenced to suffer rigorous imprisonment for ten years apart from imposition of fine of Rs.10000/ and default sentence of two years. For the offence punishable under Section 395 of the IPC, each of the appellants/accused is sentenced to suffer rigorous imprisonment for ten years apart from imposition of fine of Rs.10000/ and default sentence of two years.

(2.) Facts in nutshell leading to the prosecution of the appellants/accused are thus :

(3.) I have heard Shri.Ghaisas, the learned Advocate appearing for appellant/accused No.4 Ganesh Zole as well as Ms.Nasreen Ayubi, the learned Advocated appointed to represent appellants/accused Nos.1 to 3 at sufficient length of time. Shri.Ghaisas, the learned Advocate has also tendered written submissions on record and the same are carefully perused by me.