SANJAY DEVAJI RAMTEKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 09.12.2016 passed by learned 4th Additional Sessions Judge, Chandrapur in Sessions Case No.86/2015. By the impugned judgment and order of conviction, the appellant stands convicted for an offence punishable under Section 302 of the Indian Penal Code (IPC) and is directed to suffer life imprisonment and also to pay a fine amount of Rs.6,000/-. In default of payment of fine, he is directed to suffer rigorous imprisonment for three months. He is also convicted for the offence punishable under Section 449 of the IPC and for that he is sentenced to suffer rigorous imprisonment for 10 years and to pay a fine amount of Rs.6,000/-. In default of payment of fine, he is directed that he shall undergo rigorous imprisonment for three months. The sentences were directed to run concurrently.

(2.) The prosecution case, as it is disclosed during the course of trial is narrated as under:

(3.) We have heard Mr. A. C. Jaltare, learned counsel for appellant and Mr. V. A. Thakare, learned A.P.P. for respondent- State. With their able assistance, we have gone through the entire paper book and also the record and proceedings. The gist of the submissions of the learned counsel for the appellant is as under: