JAIRAM JABAJI SALAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant and three others were the accused in Sessions Case No.167 of 2001 before the Court of Sessions, Nashik. The allegation against them was that they had committed an offence punishable under section 307 of the IPC r/w section 34 thereof. After holding a trial, the learned Addl. Sessions Judge acquitted the other accused, but convicted the appellant of an offence punishable under section 307 of the IPC and sentenced him to suffer RI for 7 years and to pay a fine of Rs.500/ in default to suffer RI for one month.

(2.) The appellant being aggrieved by the said order of conviction and sentence, has appealed to this court.

(3.) The prosecution case before the trial court was as follows: