BIKASDAS ALIAS GOKULDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal arises out of judgement rendered by learned Adhoc Additional Sessions Judge, Gangakhed, in Sessions Trial No. 20/2006 whereby and whereunder the appellant came to be convicted for offences punishable under Sections 363, 366 and 376 of the I.P. Code and is sentenced to suffer rigorous imprisonment for period of five (5) years and seven (7) years, respectively.

(2.) Background facts leading to the prosecution may be briefly stated in the following way:

(3.) At the trial, in all eleven (11) witnesses were examined in support of the prosecution case. The learned Adhoc Additional Sessions Judge came to the conclusion that the prosecution case was duly proved. He, therefore, convicted and sentenced the appellant as described hereinbefore.