SANJAY NARAYAN KHADSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has approached this Court being aggrieved by the judgment and order dated 4/12/2012 passed by learned Additional Sessions Judge, Akot in Sessions Trial No.23/2008, thereby convicting appellant for the offences punishable under Sections 302 and 201 of Indian Penal Code and sentencing him to suffer life imprisonment and to pay fine of Rs. 3000/- and in default, to suffer rigorous imprisonment for one year for the offence punishable under Section 302 of Indian Penal Code and to suffer rigorous imprisonment for two years and to pay fine of Rs. 1000/- and in default, to suffer further rigorous imprisonment for six months for the offence punishable under Section 201 of Indian Penal Code.

(2.) The prosecution case, in nutshell, is thus :

(3.) With the assistance of Smt. Kolhe, learned Additional Public Prosecutor for respondent, we have scrutinised the evidence available on record.