LINGU DHARMA MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Somalkar, learned Advocate for the appellant and Shri Patel, learned A. P. P. for the respondent-State.

(2.) BY this appeal, the appellant (hereinafter referred to as accused) Lingu Dharma Meshram seeks to quash and set aside the judgment and order dated 30-11-2001 passed by the 2nd Ad hoc Additional Sessions Judge, Chandrapur, passed in Sessions Case No. 100 of 2000. By the impugned judgment and order, the accused has been convicted for offence under sections 326 and 201 of the Indian Penal Code. For the offence under section 326 of I. P. C. , he has been sentenced to suffer R. I, for five years and to pay a fine of Rs. 1000/- in default to undergo further S. I. for one month. For the offence under section 201 of I. P. C. , he has been sentenced to suffer R. I. for one year and to pay a fine of Rs. 300/-, in default to undergo S. I. for 10 days. Both the sentences have been directed to run concurrently.

(3.) THE brief facts of the case are as under :