RAMKISAN SURAJMAL HARIJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant impugns the judgment and order dated 17.1.2008 passed by the Additional Sessions Judge, Greater Mumbai in Sessions Case No.330 of 2006. The appellant was tried for the offences punishable . He has been acquitted of the offences punishable u/ss 363 and 376(2)(f) of I.P.C. However, he has been convicted for the offence punishable u/s 377 of I.P.C. and is sentenced to suffer R.I. for 10 years and to pay a fine of Rs.5000/- and in default to undergo R.I. for six months.

(2.) The appellant feels aggrieved by his conviction and sentence imposed upon him. Hence, this appeal.

(3.) Before I advert to the evidence on the basis of which the appellant has been convicted, let me briefly state the case of prosecution and the evidence adduced during the course of trial.