GANGADHAR HUSHAN DESHBRATAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. R.M. Daga, Adv. for appellant and S.J. Jichkar, Additional Public Prosecutor for Respondent/State.

(2.) This appeal is directed against the judgment and order dated 30.1.2004 passed by the 1st Ad-hoc Additional Sessions Judge, Bhandara in Sessions Trial No. 6 of 1999 whereby the appellant is convicted for the offence punishable Under Section 376 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs. 4,000/-in default to suffer rigorous imprisonment for one year. The appellant is also convicted for the offence punishable Under Section 302 of the Indian Penal Code and is sentenced to suffer imprisonment for life and was also directed to pay a fine of Rs. 3,000/-in default to suffer rigorous imprisonment for one year.

(3.) Prosecution case, in nutshell, is as follows: