REGENT COMPUTRONICS PVT. LTD.

Sidram Baccharam Kamble Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

REG V. HODGE [REFERRED TO]
THE KING V. HORRY [REFERRED TO]
SURAJDEO MAHTO VS. THE STATE OF BIHAR [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
DEONANDAN MISHRA VS. STATE OF BIHAR [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHMOOD VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHANDMAL VS. STATE OF RAJASTHAN [REFERRED TO]
SHANKARLAL GYARASILAL DIXIT VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
G PARSHWANATH VS. STATE OF KARNATAKA [REFERRED TO]
SATPAL VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This Criminal Appeal is filed to question legality of Judgement and Order in Sessions Case No. 13 of 2012 dtd. 17/3/2015 passed by the Additional Sessions Judge, Jaysingpur, District Kolhapur (Trial Court).

(2.) Appellant is convicted by the trial court for the offence punishable under sec. 302 of the Indian Penal Code, 1860 (for short ‘IPC') and is sentenced to suffer rigorous imprisonment for life and to pay fine of Rs.1000.00, and in default thereof to suffer further rigorous imprisonment for two years. Accused is also convicted for offence punishable under sec. 309 IPC and sentenced to suffer rigorous imprisonment for one year. Both sentences to run concurrently.

(3.) Prosecution case is based on circumstantial evidence.

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SIDRAM BACCHARAM KAMBLE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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