VISHAL RAMESH BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is convicted for the offences punishable under section 366 of Indian Penal Code and sentenced to suffer rigorous imprisonment for four years. The appellant is also convicted for the offence punishable under section 376 of Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and to pay fine of Rs. 2,000.00, in default, to suffer simple imprisonment for one year by the 5th Additional Sessions Judge, Pune in Sessions Case No. 826 of 2012 vide judgment and order dated 4th Feb. 2015.

(2.) Such of the facts necessary for the decision of the appeal are as follows:

(3.) The victims' father had died when she was a child and her mother had abandoned the children and therefore, her paternal grandmother was looking after victim and her younger sister. The victim was about 12 years at the time of incident.