SIDHARTHA JYOTIRAM AWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of learned Advocates for the parties.

(2.) In this appeal, the challenge is to the Judgment and order, dtd. 16/12/2020, passed by the learned Additional Sessions Judge Nagpur, whereby the learned Judge, on conviction of the accused for the offence punishable under Sec. 307 of the Indian Penal Code (for short 'the IPC'), sentenced him to suffer simple imprisonment for 7 years and to pay a fine of Rs.10,000.00and in default to suffer simple imprisonment for six months.

(3.) Background facts: