BHAGWAT PUTALAYA PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against a judgment dated 11 th January 2016 passed by learned Additional Sessions Judge, Solapur in Session Case No.206 of 2014, whereby and whereunder the accused came to be convicted for the offences punishable under section 302 and 201 of Indian Penal Code, 1860 ('the Penal Code ') and sentenced to suffer imprisonment for life and pay fine of Rs.2,000/-, and rigorous imprisonment for five years and fine of Rs.1,000/-, respectively, with default stipulation.

(2.) The background facts leading to this appeal can be stated in brief as under:-

(3.) On committal, the learned Sessions Judge framed charge against the accused for the offences punishable under section 302 and 201 of the Penal Code. The accused abjured his guilt and claimed for trial.