VISHNU RAMA SHID Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival submissions on this criminal appeal preferred by the appellant accused challenging the judgment and order dated 31 st March 2005 passed by the IInd Adhoc Additional Sessions Judge, Nashik in Sessions Case No.166 of 2004.

(2.) By the impugned judgment and order, the appellantaccused was convicted for the offence punishable under section 302 and was sentenced to suffer imprisonment for life and to pay fine of Rs.1000/, in default to undergo rigorous imprisonment for six months. The appellantaccused was also convicted for the offence punishable under section 201 of the Indian Penal Code and was sentenced to suffer rigorous imprisonment for two years and to pay fine of Rs.1000/, in default to undergo rigorous imprisonment for 6 months.

(3.) The case of the prosecution, in nut shell is as under: