HANUMAN MAHADEO KUCHANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr. A. K. Bhangde for the appellant and learned APP Mr. S. B. Ahirkar for the respondent-State.

(2.) Perused the record.

(3.) This is an appeal against conviction for offence under Sections 376 and 325 of Indian Penal Code, sentencing the appellant-accused to undergo Rigorous Imprisonment for seven years with a fine of Rs.500-00, in lieu whereof, further Rigorous Imprisonment for six months for the former offence, and Rigorous Imprisonment for two years and to pay a fine of Rs.300-00, on failure to pay, Rigorous Imprisonment for three months for the latter offence.