PRAKASH BHIMASHANKAR BAGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 09/03/2015 in Sessions Case No.329 of 2014 passed by learned Additional Sessions Judge, Solapur, whereby the appellant/accused came to be convicted for the offences punishable under Ss. 302 and 452 of the Indian Penal Code, 1860 ( 'Penal Code ') and sentenced to suffer rigorous imprisonment for life and pay fne of Rs.10,000.00 for the offence punishable under sec. 302 of the Penal Code and seven years rigorous imprisonment and fne of Rs.2,000.00 for the offence punishable under sec. 452 of the Penal Code, with default stipulation.

(2.) The background facts leading to this appeal can be stated, in brief, as under :-

(3.) Post committal, charge was framed against the accused for the offences punishable under Ss. 302 and 452 of the Penal Code. The accused abjured his guilt and claimed for trial.