PINKU @ PREMPRAKASH YADUNATH SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein impugns the Judgment and Order passed by the Additional Sessions Judge, Palghar dated 10/9/2015 thereby convicting the appellant for the offence punishable under section 302 and 201 of Indian Penal Code in Sessions Case No. 26 of 2013. The appellant is sentenced to suffer Imprisonment for life alongwith fine of Rs. 500/- in default to suffer R.I. for one month for offence punishable under section 302 of the Indian Penal Code. The appellant is further sentenced to suffer R.I. for one year alongwith fine of Rs. 500/- I.d. to suffer R.I. for one month for offence punishable under section 201 of the Indian Penal Code.

(2.) Such of the facts necessary for the decision of this appeal are as under :

(3.) The prosecution examined in all 7 witnesses to bring home the guilt of the accused.