ABDUL AAHAD HAJAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The convict (accused) in Sessions Trial No. 42 of 2009 on the file of the learned Ad-hoc Additional Sessions Judge, Yavatmal, who has been sentenced to undergo rigorous imprisonment (R.I.) for ten years with fine of Rs.1,000/- in default to suffer further R.I. for six months in respect of Section 489-B of Indian Penal Code (for short, I.P.C.) and to undergo R.I. for seven years with fine of Rs.1,000/- in default to suffer further R.I. for six months for offence under Section 489-C of I.P.C., has filed this appeal against the judgment and order dated 17/8/2009.

(2.) The case of the prosecution, in short, is as follows :-

(3.) The prosecution examined altogether nine witnesses in support of its case.