SHIVAJI @ SHIVLING NAGENDRA GATADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, original accused, has preferred the present appeal against the judgment and order dated 17th March 2012 passed by the learned Additional Sessions Judge, Jaisingpur, DistrictKolhapur in Sessions Case No. 3 of 2010, thereby convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life and to pay fine of Rs.5000/, in default of payment of fine to undergo rigorous imprisonment for 6 months. The appellant is also convicted under Section 498A of the Indian Penal Code by this judgment and order and sentenced him to suffer 3 years rigorous imprisonment and to pay fine of Rs.3000/, in default of which to undergo 6 months rigorous imprisonment. The Trial Court has ordered that both sentences should run concurrently. The appellant has impugned the said judgment and order dated 17th March 2010 in the present appeal.

(2.) The facts which can be enumerated from the record, may briefly be stated thus:

(3.) We have heard Smt. Sarojini Upadhyay, learned Counsel for the appellant and Smt. V.R. Bhonsale, the learned A.P.P. for the respondentState.