SAGAR S/O. SARANGDHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

(2.) The matter is taken up for final disposal by consent of learned Counsel appearing for the parties.

(3.) The sole accused is convicted in Sessions Trial No.81 of 2017 for the offence punishable under Ss. 307, 326 and 324 of the Indian Penal Code ('IPC') and sentenced to undergo imprisonment for life along with certain amount of compensation. Being aggrieved and dissatisfied by said judgment and order of conviction, the appellant/accused has approached to this Court for setting aside the judgment of conviction.