VIJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals were heard simultaneously and they are decided by this common judgment. These appeals arise out of the judgment and order of conviction passed by the learned 1st Adhoc Additional Sessions Judge, Khamgaon in Sessions Case No. 06/2005 on 24.10.2005.

(2.) By the aforesaid judgment and order of conviction, the Court below recorded a finding of guilt for the offence punishable under Sec. 376(1) of the Indian Penal Code against appellant - Vijay Tulshiram Bangar in Criminal Appeal No. 618/2005 and he was sentenced to suffer rigorous imprisonment for Ten years and to pay a fine amount of Rs.1,000.00 and in default he was ordered to suffer simple imprisonment for six months

(3.) Appellant - Vijay Bangar is the accused no.1, whereas appellant - Anil Wankhede is the accused no.2. They will be referred to in this judgment as per their position in the trial.