ASHOK SUDAM DHONGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant who stands convicted for an offence punishable under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs.1000/-, in default of which to undergo further RI for 2 years and RI for 5 years and to pay fine of Rs.1000/- in default of which to undergo further RI for 1 year for an offence punishable under Section 201 of IPC, with a direction that the substantive sentence shall run concurrently, by 2nd Ad-Hoc Additional Sessions Judge, Malegaon, District-Nashik, by judgment dated 30.12.2005 in Sessions Case No. 11 of 2005, by this appeal questions the correctness of his conviction and sentence.

(2.) Facts in brief, as are necessary for the decision of this appeal, may briefly be stated thus:

(3.) In order to effectively deal with the submissions advanced before us by Ms. Dhamale, the learned Counsel for the appellant and the learned APP, it would be useful to refer to the evidence of the prosecution witnesses.