(1.) Criminal Confirmation Case was registered in this Court since In-charge District Judge-I and Additional Sessions Judge, Nagpur, by Judgment and order dated 11th June, 2012, sentenced the appellant in Criminal Appeal No. 244 of 2012 to death for offence punishable under Section 302 of Indian Penal Code. The Trial Court also found the appellant guilty for commission of offence punishable under Section 377 of Indian Penal Code and sentenced him to Imprisonment for Life and to pay a fine of Rs. 1,000/-, so also for offence under Section 364 of Indian Penal Code, sentenced him to suffer Imprisonment for Life and to pay a fine of Rs.2,000/-, and for offence under Section 367, Indian Penal Code, Rigorous Imprisonment for seven years and to pay a fine of Rs.1,000/-.
(2.) In Criminal Appeal No. 244 of 2012, the original accused ' Appellant ' Chandrashekhar Shriram Atram has challenged the said Judgment and order convicting him for the above referred offences and also sentencing him thereunder as aforesaid.
(3.) In brief, the prosecution case is as under:-
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