DATTATRAYA BAJIRAO LAGAD Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the sole Accused against the judgment and order dated 30th August, 2011, passed by the learned Additional Sessions Judge, Ahmednagar in Sessions Case No. 121 of 2010. By the said judgment and order learned Additional Sessions Judge convicted the Appellant under Section 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life and to pay fine of Rs.2,000/-, in default rigorous imprisonment for six months. Appellant was however acquitted of the offences punishable under Sections 498-A, 504, 506 read with 34 of the Indian Penal Code.

(2.) For the sake of convenience, we shall refer the Appellant in his original status as Accused as he was referred before the Trial Court.

(3.) The gist of prosecution case as necessary to decide present appeal may be stated as under: