SUNIL VITHAL SHIRKE 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 appellant being aggrieved by the judgment and order dated 13th April, 2004 passed by the Sessions Judge, Pune, whereby he has been convicted for the offence punishable under Sections 302, 324 and 504 of the Indian Penal Code as well as order of imposition of fine, preferred the present appeal impugning the said judgment and order passed by the trial court.

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