JAIRAM KISAN BHOYE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Appeal the Appellant challenges the judgment and order dtd. 6/3/2021 passed by the learned Additional Sessions Judge, Nashik in Sessions Case No.170 of 2016 thereby convicting the Appellant for the offences punishable under Ss. 302 and 323 of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay fine.

(2.) The prosecution story, in brief, can be stated thus :-

(3.) On the basis of Exhibit 53, FIR being CR No.46/2016 came to be registered at Panchavati Police Station for the offences punishable under Ss. 307, 323, 504 and 506 of the Indian Penal Code.