STATE OF MAHARASHTRA Vs. HEMANT ASHOKKUMAR MITTAL

JUDGEMENT

(1.) Charged for having committed offences punishable under Sections 363, 366-A and 376 IPC, the Accused has been acquitted for the offence punishable under Section 376 IPC and convicted for the offence punishable under Section 363 and Section 366-A IPC. He has been sentenced to undergo rigorous imprisonment for a period of one year and pay fine in sum of Rs. 200/-, in default, to undergo simple imprisonment for 15 days for the offence under Section 363 and to undergo rigorous imprisonment for a period of one year and pay fine in sum of Rs. 200/-, in default, to undergo simple imprisonment for a period of 15 days for the offence under Section 366-A IPC.

(2.) Vide Criminal Appeal No.211 of 2001, the State seeks enhancement of the sentence imposed on the Accused for his conviction for offence punishable under Sections 363 and 366-A IPC. Vide Appeal No.215 of 2001, the State seeks conviction of the Accused for the offence punishable under Section 376 IPC. Vide Criminal Appeal No.918 of 2000, the Accused seeks his acquittal.

(3.) We have heard learned counsel for the parties and have perused the trial court record.