PAUL JOSEPH SHIROLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants herein are convicted by the District Judge-7 & Addl. Sessions Judge, Nashik vide Judgment and Order dated 13/4/2017 in Sessions Case No. 139 of 2014. The appellant-Paul Joseph Shirole is convicted for the ofence punishable under section 376 of the Indian Penal Code and sentenced to sufer R.I. for 10 years and to pay fne of Rs. 1,000/- I.d. to sufer S.I. for one month. He is further convicted for the ofence punishable under section 504 of the Indian Penal Code and sentenced to sufer R.I. for 1 year and to pay fne of Rs. 1000/- I.d. to sufer S.I. for one months. The appellant-Suman Genu Randive is convicted for the ofence punishable under section 374 of the Indian Penal Code and sentenced to sufer R.I. for 8 months and to pay fne of Rs. 1,000/- I.d. to sufer S.I. for one month. The appellant-Ujwala Sitaram Nagrik is convicted for the ofence punishable under section 374 of the Indian Penal Code and is sentenced to sufer R.I. for 8 months and fne of Rs. 1,000/- I.d. to sufer S.I. for one month.

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

(3.) The facts as revealed in the course of trial are as follows :