BALASAHEB DIGAMBAR MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Criminal Appeal is directed against the Judgment and Order dated 6th November 2003 passed by the Additional Sessions Judge, Solapur, whereby the appellant came to be convicted for the offence punishable under Section 302 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.5,000/- in default to undergo rigorous imprisonment for six months. The appellant was also convicted for the offence punishable under Section 498-A of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs.1,000/- in default to undergo rigorous imprisonment for two months. Sentences were directed to run concurrently.

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