Yogesh Pandurang Kupekar vs The State Of Maharashtra
2021 Latest Caselaw 16874 Bom

                                                                         1-apeal-1551-18


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL APPEAL NO. 1551 OF 2018
 Yogesh Pandurang Kupekar                        ..Appellant
      Vs.
 The State of Maharashtra                        ..Respondent
                                        ----

 Mr. Kuldip S. Patil a/w. Ms. Saili N. Dhuru i/b. Mr. Prashant M.
 Patil, for the Appellant.
 Mr. R. M. Pethe, APP for the Respondent / State.

                                        ----

                                     CORAM : C.V. BHADANG, J.
                                     DATE : 4 DECEMBER 2021

 P.C.

 .        For the Reasons Separately Recorded, the following order is
 passed
                                     ORDER

1. The Appeal is partly allowed to the extent of modification of the sentence.

2. The conviction of the Appellant for the offence punishable under Section 376, 354 of IPC and Section 3(2) of the Maharashtra Prevention and Eradication of Human Sacrifice and other Inhuman, Evil and Aghori

Mamta Kale page 1 of 2

1-apeal-1551-18

Practices and Black Magic Act, 2013 is hereby confirmed.

3. For the offence punishable under Section 376 of IPC, the Appellant shall undergo Rigorous Imprisonment for seven years and shall pay fine of Rs.25,000/- and in default, shall undergo further Simple Imprisonment for three months.

4. The sentence awarded to the Appellant under Section 354 of IPC and Section 3(2) of the said Act is maintained.

5. The substantive sentences shall run concurrently.

6. The rest of the judgment stands confirmed.

C.V. BHADANG, J.

          Mamta Kale                                                             page 2 of 2