BHIMRAO SHRIPAT KHANDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Addl. Public Prosecutor for the State.

(2.) This Criminal Appeal is preferred against the judgement and order dated 19.12.2003 passed by the Addl. Sessions Judge in Sessions Case No.1144 of 2000 whereby the appellant came to be convicted for the offence punishable under section 302 of the Indian Penal Code and sentenced to suffer R.I. for life and to pay a fine of Rs.3,000/-, in default of payment of fine, to suffer further R.I. for one year. The appellant was also convicted for the offence punishable under section 307 of the Indian Penal Code and sentenced to suffer R.I. for seven years and to pay a fine of Rs.1,000/-, in default thereof, to suffer further R.I. for six months. Both the substantive sentences passed against the appellant were ordered to run concurrently.

(3.) The prosecution case in a nut-shell is as follows:-