REGENT COMPUTRONICS PVT. LTD.

RAHUL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

JUDGEMENT

(1.) This Criminal Appeal has been directed against Judgment and order dated 16-06-2015 passed by learned Additional Sessions Judge, Vaijapur, Dist. Aurangabad in Sessions Case No.49 of 2013 whereby convicted appellant / accused for the offences punishable under Sections 302 and 506 of the Indian Penal Code, 1860 (hereinafter referred to as the 'I.P.C.') and sentenced him to suffer rigorous imprisonment for life and to pay fine of Rs.2,000/-, in default of payment of fine further imprisonment for 6 months and to suffer rigorous imprisonment for one year and to pay fine of Rs.1,000/-, in default further imprisonment for 3 months, respectively.

(2.) Heard Shri S.A. Gaikwad, learned advocate appointed to represent the appellant through the High Court Legal Services Authority, Sub-Committee, Aurangabad and Shri S.G. Sangle, learned Additional Public Prosecutor on behalf of the respondent / State.

(3.) The facts of the case, in short, are as under :

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RAHUL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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