PRADEEP MURARI KEER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and order dated 21st August 2017 in Session Case No. 398/2015, whereby the learned Additional Sessions Judge, Thane convicted the appellant for the offences punishable under sections 307 and 324 of the Indian Penal Code, 1860 ('The Penal Code ') and sentenced him to suffer imprisonment for life and pay fine of Rs.50,000/-, on the first count, and rigorous imprisonment for one year and fine of Rs.10,000/-, on the second count, with default stipulation.

(2.) The gravamen of indictment against the appellant-accused runs as under :-

(3.) Crime was registered at C.R.No.244/2015 at Kapurbawadi Police Station, Thane. Investigation commenced thereon. During the course of investigation, the investigating officer visited the scene of occurrence and drew panchnama. The accused came to be arrested from the scene of occurrence. The weapon of offence i.e. knife was seized. The injury certificate of the injured and the first informant were obtained. After finding the complicity of the accused, the investigating officer lodged report under section 173 of the Code of Criminal Procedure, 1973 ('The Code') in the Court of jurisdictional Magistrate.