DINKAR NAMDEO SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order delivered by the Additional Sessions Judge, Karad, in Sessions Case No. 7 of 2011, convicting the appellant, who was an accused in the said case, of an offence punishable under Section 307 of the Indian Penal Code (IPC), and sentencing him to suffer Rigorous Imprisonment for Ten years and to pay a fine of Rs. 5,000/-, in default, to suffer Simple Imprisonment for Three months. The prosecution case as put forth before the trial court was as follows:

(2.) After completion of investigation, charge-sheet was filed against the appellant, who, as aforesaid, came to be convicted on holding a trial.

(3.) I have heard Mr. K.S. Patil, the learned counsel for the appellant, and Mr. J.P. Kharge, the learned APP for the State. With their assistance, I have gone through the entire evidence adduced before the trial court.