ARJUN UDDHAV ARBAD Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 26th June, 2013, passed by the Sessions Judge, Beed in Sessions Case No.174 of 2011 thereby convicting accused No.1/ Appellant Arjun Uddhav Arbad for the offence punishable under Sec. 302 of the Indian Penal Code (for short "I.P. Code") and sentencing him to suffer rigorous imprisonment for life and to pay fine of Rs.5000/, and in default, to suffer further rigorous imprisonment for six months.

(2.) The prosecution case, in brief, is as under:

(3.) In the Sessions case, there were two accused i.e. accused No.1 Arjun s/o Uddhav Arbad, i.e. Appellant herein, and his mother, accused No.2 Sumitrabai w/o Uddhv Arbad. After recording the evidence and conducting full fledged trial, the trial Court acquitted accused No.2 Sumitrabai w/o Uddhav Arbad of all the charges levelled against her. The trial Court also acquitted accused No.1 Arjun uddhav Arbad of the offence punishable under Sections 498A, 323 and 504 of the I.P. Code. However, the trial Court convicted accused No.1 Arjun Uddhav Arbad for the offence punishable under Sec. 302 of the I.P. Code and sentenced him to suffer rigorous imprisonment for life and to pay fine, as afore-stated. Hence this Appeal is preferred by the original accused No.1 Arjun Uddhav Arbad challenging the conviction and sentence.