SITARAM LAXMAN DHOOM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this appeal, the appellant - accused takes exception to the judgment of conviction and order of sentence dated 30th October, 2018, passed by the learned Additional Sessions Judge, Nashik in Sessions Case No.342 of 2014, whereby and whereunder the appellant came to be convicted for the offences punishable under Ss. 302 and 201 read with Sec. 34 of the Indian Penal Code, 1860 ( "the Penal Code ") and sentenced to suffer imprisonment for life and pay fne of Rs.500.00 for the offence punishable under Sec. 302 and the rigorous imprisonment for three years and fne of Rs.500.00 for the offence punishable under Sec. 201, with default stipulation.

(2.) The background facts leading to this appeal can be summarized as under:

(3.) Being aggrieved by and dissatisfed with the aforesaid judgment of conviction and order of sentence, accused no.2 has preferred this appeal.