MOHAN @ MACHINDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant has impugned the Judgment and Order dtd. 19/6/2015, passed in Sessions Case No.147 of 2014, by the learned Additional Sessions Judge, Khed-Rajgurunagar, District Pune, convicting him under Ss. 302 and 201 of the Indian Penal Code (for short, I.P.C.) and sentenced to suffer rigorous imprisonment for life and to pay a total fine of Rs.6,000.00, in default of payment of fine to further suffer rigorous imprisonment for nine months.

(2.) Heard Dr. Warunjikar, learned Advocate appointed by Legal Aid Committee along with Advocate Mr. Aditya Kharkar for the Appellant and the learned A.P.P. Perused entire record.

(3.) The prosecution case in brief is as under:-