ANANTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for respective parties.

(2.) This is an appeal preferred by the appellant (original accused) challenging the conviction and sentence imposed upon him by way of judgment and order dated 8 th February, 2011, rendered by the learned Additional Sessions Judge, Osmanabad in Sessions Case No.91 of 2009, thereby convicting the appellant for the offence punishable under Section 307 of the I.P.C. and sentencing him to suffer rigorous imprisonment for five years and to pay fine of Rs.1000/ , in default, to undergo rigorous imprisonment for four months; and also convicting him for the offence punishable under Section 452 of the I.P.C. and sentencing him to suffer rigorous imprisonment for two years and to pay fine of Rs.1000/ , in default, to undergo rigorous imprisonment for two months; and also directing both the sentences to run concurrently.

(3.) The factual conspectus and shorn of details of the prosecution case, are as follows: