VASANT DILIP LONDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant who stands convicted for an offence punishable under Section 302 and 452 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs.1,000/-, in default of which to undergo RI for 2 months, and RI for 5 years and to pay fine of Rs.500/- in default of which to undergo RI for one month, with a direction that the substantive sentences shall run concurrently by the IVth Additional Sessions Judge, Sangli, by judgment dated 22.3.2005, by this appeal challenges 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. Kedar Patil the learned Counsel for the appellant and Mrs. S.D. Shinde, the learned APP, it would be useful to refer to the evidence of the prosecution witnesses.