IMTIYAZ A RAHIMAN INAMDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted by the 2 nd Additional Sessions Judge, Solapur, for the offences punishable u/ss. 302 and 324 of IPC. He has been sentenced to suffer imprisonment for life and to pay a fine of Rs.300/-,sat 2 cri.appeal 131-91 in default, to suffer RI for one month for the offence punishable u/s. 302 of IPC. As far as offence punishable u/s. 324 of IPC is concerned, he has been sentenced to suffer RI for one month. The substantive sentences are directed to run concurrently. This judgment was delivered on 15 th February, 1991 in Sessions Case No.186/1990 of Solapur District.

(2.) The appellant was in custody after the judgment and he has been released on bail pursuant to the Order dated 13 th March, 1991 passed by this Court. As such, at present, he is on bail.

(3.) Learned Counsel Mr.Prakash Naik is heard on behalf of the appellant and learned Additional PP Mr.Kharge on behalf of the State.