AJAYKUMAR SUNILKUMAR SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 28.11.2005 passed by the learned 11th Adhoc Addl. Sessions Judge, Dewree, Greater Bombay, in Sessions Case No.690 of 2001, the appellant-original accused has preferred the present appeal. By the said judgment and order, the appellant-original accused No.1 herein is convicted for the offences punishable under Sections 395, 396, 302 and 397 of IPC. For the offence under Section 395 of IPC, the appellant is sentenced to imprisonment for five years and to pay fine of Rs.3000/- in default to suffer R.I. for six months. For the offence punishable under Sections 396 and 302 of IPC, the appellant was sentenced to life imprisonment and fine of Rs.3,000/- in default R.I. for six months and for the offence punishable under Section 397 of IPC, the appellant was sentenced for R.I. for five years and fine of Rs.3,000/- in default R.I. for six months.

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

(3.) Incised wound of 2 cms x 1 cm x muscle deep one each on medial aspect of both thighs.