JAVED KHAN WASI KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Impugned in the present Appeal, filed under Sec. 374 (2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') is the Judgment and order dtd. 16/5/2019 delivered by the Additional Session Judge-6, Aurangabad in Sessions Case No.132 of 2017 convicting the Appellant for the offence punishable under Sec. 302 and 201 of the Indian Penal Code, 1860 (hereinafter referred to as the 'I.P.C.') and sentencing him to suffer Imprisonment for Life and to pay fine of Rs.10,000.00 (Rs.Ten Thousand), in default to pay fine, suffer Simple Imprisonment for Two (02) Month for the offence punishable under Sec. 302 of the I.P.C. and to suffer Rigorous Imprisonment for Three (03) Years and to pay fine of Rs.5000.00 (Rs.Five Thousand), in default to pay fine, suffer Simple Imprisonment for One (01) Month for the offence punishable under Sec. 201 of the I.P.C.

(2.) The Prosecution's case as revealed from the Police Report is as under:

(3.) Heard the learned Advocate for the Appellant and the learned APP for the Prosecution. Scrutinized the evidence available on record.