DATTATRAY SHANKAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant has challenged the judgment and order dtd. 21/6/2012 passed by the Additional Sessions Judge, Vasai in Sessions Case No.64/2010. The Appellant was convicted for commission of offence punishable under Sec. 302 of the Indian Penal Code and was sentenced to suffer life imprisonment and to pay a fine of Rs.5,000.00; and in default, to suffer rigorous imprisonment for one year. The Appellant was also convicted for commission of offence punishable under Sec. 201 of IPC and was sentenced to suffer R.I. for three years and to pay a fine of Rs.3,000.00; and in default to suffer R.I. for six months. The Appellant was given set off for the period during which he was an under-trial prisoner. The substantive sentences were directed to run concurrently.

(2.) Heard Shri Shailesh Kharat, learned counsel appointed for the Appellant and Smt.M.M. Deshmukh, learned APP for the State.

(3.) The prosecution case, in brief, is as follows: