REGENT COMPUTRONICS PVT. LTD.

Dhanaji Rambhau Satpute Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SAVAL DAS VS. STATE OF BIHAR [REFERRED TO]
NIKA RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
GANESHLAL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAVINDRA PRAKASH MITTAL [REFERRED TO]
GULAB CHAND VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF TAMIL NADU VS. RAJENDRAN [REFERRED TO]
STATE OF MAHARASHTRA VS. SURESH [REFERRED TO]
GANESH LAL VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF KARNATAKA VS. K GOPALAKRISHNA [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MISHRA VS. STATE OF KARNATAKA [REFERRED TO]
VIJAY KUMAR ARORA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Challenge in this appeal is to the legality, propriety and correctness of the judgment of conviction and order of sentence dated 2nd January, 2012, passed by the learned Additional Sessions Judge, Solapur, in Sessions Case No.42 of 2012, whereby the appellant - accused no.1 came to be convicted for the offences punishable under Sections 302 and 201 of the Indian Penal Code, 1860, ("the Penal Code") and sentenced to suffer imprisonment for life and pay fne of Rs.2,000/-, on the frst count, and rigorous imprisonment for fve years and fne of Rs.1,000/-, on the second count.

(2.) Shorn of unnecessary details the indictment against the accused runs as under:

(3.) Being aggrieved by and dissatisfed with the impugned judgment of conviction and order of sentence Dhanaji (A1) is in appeal.

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DHANAJI RAMBHAU SATPUTE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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