GAJRAJ RAMSWARUP KHARARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant-Original Accused No.1 who stands convicted for an offence punishable under Section 302 of Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs.5000/-, in default of which to undergo further RI for 1 year, by the Additional Sessions Judge, Pune by judgment dated 21 June 2013 in Sessions Case No.228 of 2012, by this Appeal questions the correctness of the sentence.

(2.) The facts, as are necessary for the decision of this appeal, may briefly be stated thus:

(3.) It appears that Criminal Application No.1585 of 2013 was filed by the appellant praying for suspension of his substantive sentence and his release on bail. The aforesaid application was withdrawn by the learned Counsel for the appellant. This Court directed that R & P be called for and dispensed with preparation of formal paper-book and directed to list the appeal in the week commencing from 6.1.2014. Accordingly, though this appeal is of the year 2013, it has been listed before us for hearing.