SACHIN @ ADITYA JANARDAN KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant stands convicted for the offences punishable under Section 302 of the Indian Penal Code ('IPC') and sentenced to suffer imprisonment for life and to pay a fine of Rs.1,000/-, in default, to suffer rigorous imprisonment for a period of six months and under Section 201 of the IPC for an imprisonment of three years and to pay a fine of Rs.500/-, in default, to suffer rigorous imprisonment for three moths, and under Section 328 of the IPC to suffer imprisonment for a period of three years and to pay a fine of Rs.500/-, in default, to suffer rigorous imprisonment for a period of three months, by the 1st Ad-hoc Additional Sessions Judge for Greater Mumbai at Dindoshi, by the Judgment and Order dated 24th December, 2011 in Sessions Case No.38 of 2009. By this Appeal, the Appellant questions the correctness of his conviction and sentence.

(2.) The facts in brief as are necessary for deciding the appeal can briefly be stated as under:

(3.) The Trial Court framed charge at Exhibit 6 as against the Appellant for the offences punishable under Sections 328, 377, 302 and 201 of the IPC. The Appellant pleaded not guilty and claimed to be tried.