TANHAJI RAGHUNATH BARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and order of conviction passed in Sessions Case No. 7/2013 by the Additional Sessions Judge, Sangamner, Dist. Ahmednagar thereby, convicting the appellant/accused to undergo imprisonment for life and to pay fine of Rs.5,000/- and in default, to suffer rigorous imprisonment for three months for the offence punishable under section 302 of I.P.C. and further sentenced to undergo rigorous imprisonment for 10 years and to pay fine of Rs.10,000/- with default clause for the offence punishable under section 376 of I.P.C.

(2.) The facts of the prosecution case in narrow compass are as under :-

(3.) Heard Mr Vinod Y. Bhide, leaned counsel for the appellant/accused and Mr R.V. Dasalkar, learned A.P.P. for the State/Respondent at length.