SAMIR BALASAHEB AWATI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant stands convicted for the offence punishable under Section 302 of the Indian Penal Code ('IPC') and sentenced to suffer imprisonment for life and to pay a fine of Rs.500/-, in default, to suffer rigorous imprisonment for fifteen days, by the Additional Sessions Judge, Ichalkaranji, by the Judgment and Order dated 25th September, 2006, in Sessions Case No.38 of 2005. 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.) On committal of the case to the Court of Sessions, the Trial Court framed charges vide Exhibit-3 as against the Appellant for the offences punishable under Sections 302, 498-A of the Indian Penal Code. The Appellant pleaded not guilty and claimed to be tried.