SHARAD KASHINATH WAGHAMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant (hereinafter referred to as, "the accused") is challenging judgment and order of conviction dated 31.3.2011 passed by learned 1st Ad hoc Additional Sessions Judge, Wardha in Sessions Case No.103/2009.

(2.) By the impugned judgment and order of conviction, learned Judge of the Court below convicted the accused for offences punishable under Sections 376 , 452 , and 506 of the Indian Penal Code.

(3.) Heard learned counsel Mrs.Sonali Saware appointed through the High Court Legal Services Sub Committee at Nagpur to give legal aid to the appellant and to argue the appeal on his behalf and learned Additional Public Prosecutor Shri S.M.Ghodeswar for the respondent/State. Both learned counsel vehemently submitted their respective arguments in support of their prayers. They also took me through notes of evidence in detail and also other relevant documents for appreciation of the prosecution case. Encroach