VICKY AMAR GOMES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant has impugned Judgment and Order dtd. 8/5/2014 passed in Sessions Case No. 735 of 2012 by the learned Additional Sessions Judge, Pune, convicting him under Ss. 302 and 509 of Indian Penal Code (for short, "I.P.C.") and is sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.5,000.00 for the offence punishable under Sec. 302 of I.P.C., to undergo simple imprisonment for three months and to pay fine of Rs.1,000.00 for the offence punishable under Sec. 509 of I.P.C.. The Trial Court has directed that, both the sentences shall run concurrently.

(2.) Heard Mr.Hrishikesh Chavan, learned Advocate appointed to represent Appellant and to assist the Court and Ms.G.P. Mulekar, learned A.P.P. for Respondent-State. Perused entire record.

(3.) Shorn of unnecessary details the prosecution case in brief is as under :-