VISHWAJEET KERBA MASALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal challenges the final judgment and order dtd. 23/7/2019, passed by the Division Bench of the High Court of Judicature at Bombay in Confirmation Case No. 2 of 2016 filed by the State of Maharashtra, by which it upheld the separate orders of conviction and sentence dtd. 26/8/2016 and 31/8/2016 passed by the Additional Sessions Judge, Pune(Hereinafter referred to as "the trial court".) in Sessions Case No.64 of 2013, thereby convicting the appellant for the offences punishable under Ss. 302, 307 and 201 of the Indian Penal Code, 1860(Hereinafter referred to as "IPC") and sentencing him to death along with a fine of Rs.5,000.00 for the offence punishable under Sec. 302 of IPC, rigorous imprisonment for ten years along with fine of Rs.10,000.00 for the offence punishable under Sec. 307 of IPC and rigorous imprisonment of three years along with a fine of Rs.5,000.00 for the offence punishable under Sec. 201 of IPC.

(2.) Shorn of details, the facts leading to the present appeal are as under:

(3.) We have heard Ms. Payoshi Roy, learned counsel appearing on behalf of the appellant and Mr. Siddharth Dharmadhikari, learned counsel appearing on behalf of the respondent-State of Maharashtra.