SUBHASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant has questioned the correctness of the judgment and order dated 22/09/2008, passed in Sessions Case No. 113/ 2007, by the Ad-hoc Additional Sessions Judge-2 Latur, by which the appellant was convicted for the offence punishable u/s.302 of the IPC, and sentenced to suffer life imprisonment and to pay fine in the sum of Rs.2,000/- i.d. to suffer further RI for 4 months. Appellant was also convicted for the offence punishable u/s.201 of the IPC, and was sentenced to suffer RI for 6 years and to pay fine in the sum of Rs.2,000/ - i.d. to suffer further RI for 4 months. Both the substantive sentences were ordered to run concurrently.

(2.) Such of the facts as are necessary for the decision of this appeal can be summarized as follows:

(3.) Before considering the rival submissions of the learned counsel for appellant and of learned APP for State, it is necessary to discuss the evidence of material witnesses, recorded before the Trial Court.