RAJU @ RAKESH DHANIRAM PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is convicted for the offence punishable under sec. 364-A of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs.10,000.00 i.d. to suffer further R.I. for one year by the learned Additional Sessions Judge, Nashik vide Judgment and Order dtd. 21/8/2017 in Sessions Case No. 191 of 2016. The appellant is also convicted for the offence punishable under sec. 363 of the Indian Penal Code, but no separate sentence is awarded. Hence, this appeal.

(2.) Such of the facts necessary for decision of this appeal are as follows:

(3.) At the trial, the prosecution examined as many as 7 witness to bring home the guilt of the accused. The prosecution has placed implicit reliance on the following witnesses :