LAWS(BOM)-2005-3-209

NANDU Vs. STATE OF MAHARASHTRA

Decided On March 30, 2005
NANDU Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction dated 26.6.2001 passed by the learned Additional Sessions Judge, Achalpur, in S.T.No.48 of 1998, whereby the appellant/accused has been convicted of the offence punishable under Sec. 302 of Indian Penal Code and sentenced to imprisonment for life and also to pay a fine of Rs. 500.00m in default to suffer rigorous imprisonment for two months. The appellant/accused has also been convicted of the offence punishable under Sec. 201 of Indian Penal Code and sentenced to suffer rigorous imprisonment for six months and to pay a fine of Rs. 200.00, in default to suffer rigorous imprisonment for one month.

(2.) The case of prosecution, in brief, is required to be stated as under:

(3.) On committal of the case of the Court of Sessions, the learned Additional Sessions Judge framed and explained the charge to the accused to which he pleaded not guilty and thus the trial proceeded with. The prosecution in order to bring home guilt at the doors of the accused has examined as many as 13 witnesses and relied on circumstantial evidence.