SITARAM SAMBHAJI MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit, since the appellant/accused is in jail, appeal is taken up for final hearing.

(3.) The challenge in this appeal is to the judgment and order dated 27/01/2017 passed by the Additional Sessions Judge, Ahmednagar in Sessions Case No.219 of 2015, whereby convicting the appellant/accused for the offence punishable under Section 376 read with Section 511 of the Indian Penal Code (For short IPC) and sentencing him to suffer Rigorous Imprisonment for 5 (five) years with a fine of Rs.5,000/- (Rs. Five thousand only) and in default of payment of fine, to suffer simple imprisonment for 1 (one) year. Appellant is given set off as per Section 428 of the Code of Criminal Procedure, for the period undergone by him from 08/06/2015. Appellant has deposited fine of Rs.5,000/- on 27/01/2017.