(1.) The appellant - accused herein was tried by the learned Ad-hoc Addl. Sessions Judge-3, Dhule in Sessions Case No.89 of 2007 for the offence punishable under Section 302 and 201 of I.P.C. The learned trial Court vide its judgment and order dated 18th March, 2008, convicted the appellant - accused for the offences punishable under Sections 302 and 201 of I.P.C. and sentenced him to suffer imprisonment for life and to pay a fine of Rs. 2000/-, in default, to suffer further simple imprisonment for six months for offence punishable under Section 302 of I.P.C. The appellant was further sentenced to suffer R.I. for two years and to pay a fine of Rs.500/-, in default, to suffer simple imprisonment for one month for the offence punishable under Section 201 of I.P.C. It is against this judgment and order of conviction and sentence, the appellant - accused has preferred the present appeal.
(2.) Briefly stated, the prosecution case is, as under:
(3.) The learned Ad hoc Addl. Sessions Judge-3, Dhule framed charge (Exh.9) for the offences punishable under Sections 302 and 201 of I.P.C. and explained to the accused. The accused pleaded not guilty to the charge and claimed to be tried.
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