REGENT COMPUTRONICS PVT. LTD.

KUSHAL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

REG V. HODGE [REFERRED TO]
THE KING V. HORRY [REFERRED TO]
SHANKARLAL GYARASILAL DIXIT VS. STATE OF MAHARASHTRA [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]
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.) The present Appeal questions the legality of the Judgment dtd. 23/10/2019 passed by the Court of Sessions, Nashik in Sessions Case No.197 of 2017 convicting the Appellant for offence punishable under Sec. 302 read with 34 of the Indian Penal Code (for short "IPC") and sentencing him to suffer imprisonment for life alongwith fine of Rs.2,000.00 and in default thereof to suffer simple imprisonment for 7 days. Appellant is also convicted for offences punishable under Ss. 201, 364-A and 384 IPC and sentenced to suffer rigorous imprisonment and fine of Rs.1,000.00 and Rs.2,000.00 on each count and in default thereof to suffer 7 days simple imprisonment; all sentences to run concurrently.

(2.) Prosecution case is based on circumstantial evidence and "last seen together" theory.

(3.) Facts which emerge from the present case for consideration are as under:

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KUSHAL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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