ASHOK BHAGUJI KHADKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard advocate Mrs. Revati Mohite-Dere for the appellant/accused and learned APP Mr. D. R. More for the respondent/state.

(2.) This appeal is filed by the original accused challenging his conviction under Section 302 of the Indian Penal code by which he was sentenced to suffer life imprisonment and to pay fine of Rs. 1000/- in default to suffer R. I. for three months. He was also convicted under section 182 of the Indian Penal Code and sentenced to suffer R. I. for three months and to pay fine of Rs. 500/- in default to suffer R. I. one month.

(3.) Section 182 of the Indian Penal Code is regarding giving false information with intent to cause public servant to use his lawful power to the injury of another person.