AMIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 5.6.1996 passed by 4th Additional Sessions Judge, Nagpur, in Session Trial No. 424 of 1993, whereby the appellant was convicted for the offence punishable under Section 302 of Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs.500/-, so also for the offence punishable under Section 397 of Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and to pay fine of Rs.500/-, in default to suffer further rigorous imprisonment for three months, the present appeal was filed.

(2.) SUBMISSIONS :

(3.) Per contra, learned A.P.P. supported the impugned judgment and argued that the evidence of P.W.1 Natasha is well corroborated and there is no reason why her evidence should be discarded. No enmity has been even pointed out and it is a clear cut case for commission ofmurder for committing robbery. He prayed for dismissal of the appeal.