TANAJI DADASAHEB SARGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant stands convicted for an offence punishable under Section 302 of the Indian Penal Code (IPC) and Section 3 read with 25(1B) (a) of the Arms and Explosives Act, 1959 (Arms Act) and sentenced to imprisonment for life and to pay fine of Rs.1000/-, in default of which to undergo further RI for 3 years, and RI for 3 years and to pay fine of Rs.500, in default of which to undergo further RI for 3 months, by III Ad- Hoc Additional Sessions Judge, Solapur, by judgment dated 4 July 2005, in Sessions Case No.259 of 2004, questions the correctness of his conviction and sentence.

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

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