ISHWAR GANPAT MACHHI 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 filed this appeal being aggrieved by the judgment and order dated 17.10.2006 passed by the Sessions Judge, who was pleased to convict the Appellant for the offence punishable under section 302 of the Indian Penal Code and was pleased to sentence him to suffer imprisonment for life and to pay fine of Rs.1,000/- and, in default, to undergo rigorous imprisonment for six months. The Appellant was also convicted for the offence punishable under section 506 of the Indian Penal Code and sentenced to undergo imprisonment for six months and to pay fine of Rs.200/- and, in default, to undergo rigorous imprisonment for one month. Both the sentences were directed to run concurrently.

(3.) Brief facts are as under: