LAXMAN AKARAM INGOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order passed by the learned Additional Sessions Judge, Amravati dated 20.1.2015 in Sessions Trial Case No. 98/12, thereby convicting the appellant for the offences punishable under Sections 302 & 307 of the Indian Penal Code and sentencing him to undergo life imprisonment and to pay a fine of Rs.5,000/- and in default, to suffer S.I. for one year for the offence punishable under Section 302 of the Indian Penal Code and also sentencing him to suffer R.I. for five years and to pay a fine of Rs.3,000/- and in default, to suffer S.I. for six months for the offence punishable under Section 307 of the Indian Penal Code, the appellant has approached this Court.

(2.) The prosecution case as could be gathered from the material placed on record is thus :-

(3.) On the basis of the First Information Report, investigation was set into motion. At the conclusion of investigation, a chargesheet came to be filed against the accused in the Court of learned J.M.F.C., Chandur Railway for the offences punishable under Sections 307, 302 and 324 of the Indian Penal Code. However, since the case was exclusively triable by the Court of Sessions, the same came to be committed to the learned Sessions Judge, Amravati. The learned trial Judge framed the Charges below Exh. 3 for the offences punishable under Sections 302 & 307 of the Indian Penal Code. The accused pleaded "not guilty" and claimed to be tried. At the conclusion of the trial, the learned trial Judge passed the order of conviction and sentence as aforesaid. Being aggrieved thereby, the present appeal has been filed.