VINOD VASANT MAHADIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the Appellant and the learned APP for the State.

(2.) The Appellant has been convicted by the 4 th Ad-Hoc Additional Sessions Judge, Sewree, Mumbai by his judgment and order dated 14.11.2005 for the offence punishable under section 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life and to pay fine amount of Rs.1,000/- and, in default, to suffer rigorous imprisonment for six months.

(3.) The Appellant being aggrieved by the judgment and order passed by the Trial Court, has preferred this appeal which was admitted in the year 2005 and is pending since then. The Appellant is in jail from the date of his arrest and has already undergone eight years and nine months of actual imprisonment and if taking into consideration his remissions, he has actually undergone 11 years and 1 month of imprisonment.