RAFIQ HAYACHAND ROLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival arguments on this criminal appeal preferred by the appellant-sole accused challenging the judgment and order of conviction passed in Sessions Case No. 72 of 2008. The impugned judgment and order was passed by Sessions Judge, Kolhapur vide order dated 10th March, 2010; wherein present appellant accused was convicted for offence punishable under Section 302 read with section 201 of IPC.

(2.) For the offence of murder he was sentenced to suffer life imprisonment and to pay a fine of Rs.1000/-, in default to suffer RI for three months. For the offence under Section 201 of the IPC he was sentenced to suffer RI for one year and to pay Rs.1000/- in default to suffer RI for three months The substantive sentences were directed to run concurrently.

(3.) Apparently, from the date of the arrest till date the appellantaccused is in custody. He is represented by Advocate Dr Yug Mohit Chaudhary.