VINOD @ RAJU PARMANAND JAGDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant, who stands convicted for an offence punishable under Sections 302, 307 and 397 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs. 5,000/- in default of which to undergo further imprisonment for six months, R.I. for 10 years and to pay fine of Rs. 5,000/- in default of which to undergo further R.I. for six months and R.I. for 10 years and to pay fine of Rs. 5,000/- in default of which to undergo further imprisonment for six months by the II Additional Sessions Judge, Thane, by Judgment dated 23.8.2005, in Sessions Case No. 195 of 2004, by this Appeal questions the correctness of his conviction and sentence.

(2.) On committal of the case to Court of Sessions, Trial Court, vide Exhibit 2 framed charge against the Appellant for offence punishable under Sections 302, 307 and 397 of the Indian Penal Code. The Appellant denied his guilt and claimed to be tried. Prosecution in support of its case examined 14 witnesses. The defence of the Appellant is of denial. The Trial Court upon appreciation of the evidence convicted and sentenced the Appellant as aforestated.

(3.) In order to effectively deal with the submissions advanced before us by the learned Counsel for the Appellant and the learned APP, it would be useful to refer to the evidence of the prosecution witnesses.