ASHOK SURYABHAN LAHASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides.

(2.) PRESENT appeal from the jail is sent by original accused, who was convicted by the learned Sessions Judge, Ahmednagar, for the offence punishable under Sections 376 and 506(2) of the Indian Penal Code and sentenced to suffer rigorous imprisonment for one year. No separate sentence is awarded for the offence punishable under section 506(2) of the Indian Penal Code.

(3.) THE prosecution case in short is as under: