SALEEM ABDUL MAJID BAGWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides. Perused the record.

(2.) The Appellant was tried in Sessions Case No. 155 of 1993 by 3rd Additional Sessions Judge, Solapur on 30th July, 1994. He is convicted for the offence punishable u/sec. 307 of the Indian Penal Code and sentenced to suffer Rigorous imprisonment for five years and fine of Rs.5,000/- and in default R.I. for one year.

(3.) Injured was Vinayak assaulted by the accused by stabbing at the abdomen. The injuries suffered by Vinayak are described as dangerous to the life.