ASHPAK LALMOHAMMAD MOHAMMAD ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is the original accused No.3 in Sessions Case No. 227 of 2011. The appellant has been convicted for the offence punishable under Section 376(2)(g) of the Indian Penal Code and sentenced to suffer rigorous imprisonment for ten years and to pay a fine of Rs.1000/-, in default of payment of fine to further suffer rigorous imprisonment for 15 days, by the learned District Judge-2 and Additional Sessions Judge, Kalyan in Sessions Case No.227 of 2011 by its Judgment and Order dated 6.1.2014.

(2.) The present appeal was filed through Jail by the appellant and it was admitted on 6.1.2014. By an order dated 15.12014 this Court appointed Advocate Shri. Rajesh Dharap as an Amicus Curiae to espouse the cause of the appellant.

(3.) Heard Shri. Dharap, learned Amicus curiae for the appellant and Shri. Gangurde, learned APP. for the State. Perused the entire record.