BHIMA RANGNATH ADAGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule, made returnable forthwith, heard finally by consent of the parties.

(3.) The petitioner was accused in Sessions Case No. 371 of 1995. The petitioner was charged for the offence punishable under section 302 of the Indian Penal Code, under section 4(25) of the Arms Act and section 37(1) read with section 135 of the Bombay Police Act. On trial, the learned Sessions Judge convicted the petitioner for the offence punishable under section 302 of the Indian Penal Code and sentenced him to suffer im-prisonment for life, fine of Rs. 1,000/- was imposed, i/d petitioner was directed to un-dergo further R.I. for six months. Petitioner/ accused was, however, acquitted of the of-fence under section 37(1) of the Arms Act read with section 135 of the Bombay Police Act and under section 4 of the Arms Act. The judgment was rendered by the learned Addi-tional Sessions Judge, Pune on 5th Novem-ber, 1996.