MAHADEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant (Org.A-1) has impugned Judgment and Order dtd. 3/9/2015 passed by the learned Additional Sessions Judge, Khed-Rajgurunagar, District Pune, in Sessions Case No.337 of 2014, convicting Appellant under Ss. 302, 143, 147, 148 of the Indian Penal Code (for short "the I.P.C.") and is sentenced to suffer rigorous imprisonment for life under Sec. 302 of the I.P.C. and for other prescribed sentence on other counts and to pay a total fine of Rs.6,500.00.

(2.) Heard Mr. Bhujbal, learned Advocate appointed by the High Court Legal Services Committee, Mumbai to represent Appellant and Mr. Hulke, learned APP for State. Perused entire record.

(3.) Shorn of unnecessary details, the prosecution case in brief is that :-