LAXMAN MANSUKHA KHAVADIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the counsel for the appellant and the Additional Public Prosecutor for the Respondents - State.

(2.) The criminal appeal is directed against the judgment and order dated 7th April, 2003 passed by the Additional Sessions Judge for Greater Bombay, whereby the appellant came to be convicted for an offence punishable under section 302 of the Indian Penal Code and sentenced to suffer R.I. for life and fine of Rs. 1,000/- in default R.I. for one month. The appellant is also convicted for an offence punishable under section 498-A of the Indian Penal Code and sentenced to suffer R.I. for three years and fine of Rs.3,000/- in default R.I. for two months (both the sentences were directed to run concurrently).

(3.) The case of the prosecution in nutshell is as follows :-