AMINA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned APP.

(2.) The appellant/original accused herein is convicted for the offences punishable under Sections 363, 366-A read with 34 of Indian Penal Code and under Sec. 5 of Immoral Traffic (Prevention) Act and sentenced to suffer rigorous imprisonment for seven years and to pay fine of Rs.10,000.00, in default to suffer simple imprisonment for six months respectively by the Assistant Sessions Judge, Solapur vide judgment and order dated 29th Oct. 2014 in Sessions Case No. 164 of 2012.

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