RAJU JAISHRIRAM TELGOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal questions the judgment dated 05-4-2017 rendered by the learned Additional Sessions Judge, Akot in Sessions Case 64/2015, whereby 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.25,000/-, in default to suffer rigorous imprisonment for one year, and is further convicted for offence punishable under Section 450 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for three years and to payment of fine of Rs.5,000/-, in default to suffer rigorous imprisonment for six months.

(2.) The prosecution case :

(3.) Shri P.S. Wathore, learned Counsel for the accused argues thus :