BALU SHIVRAM SHINGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed by the appellant-original accused against the judgment and order dated 20.10.2006 passed by the learned Ad-hoc Additional Sessions Judge-1, Niphad in Sessions Case No. 21 of 2006. By the said judgment and order, the learned Sessions Judge convicted the appellant under Sections 302, 307 and 498-A of IPC. For the offence under Section 302, the appellant was sentenced to R.I. for life and to pay a fine of Rs.300/- in default R.I. for three months.

(2.) The prosecution case briefly stated, is as under:

(3.) Charge came to be framed against the appellant under sections 302, 307 and 498-A of IPC. The appellant pleaded not guilty to the said charge and claimed to be tried.