RAJU ALIAS RAJYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri L.B. Khergade, the learned Counsel for the appellant and Shri N.B. Jawade, the learned Additional Public Prosecutor for the respondent/State.

(2.) The appellant is assailing the judgment dated 29.07.2017 rendered by the Additional Sessions Judge (IV), Nagpur in Sessions Case 169 of 2016 by and under which the appellant is convicted for offence punishable under Section 376(2)(l) of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for ten years and to payment of fine of Rs.1000/- and is further convicted for offence punishable under Section 451 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for one year and to payment of fine of Rs.500/-.

(3.) The victim, who was aged 22 years is mentally challenged.