RAJESH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by Appellant Accused against the judgment and order dated 28th August, 2012, passed by learned Additional Sessions Judge, Aurangabad, in Sessions Case No.171 of 2010. By the said judgment and order, learned Additional Sessions Judge convicted Appellant for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life and fine of Rs.2,000/-, in default, to suffer further rigorous imprisonment for six months. Appellant was also convicted of the offence under Section 506 part (2) of the Indian Penal Code and sentenced to suffer rigorous imprisonment for two years and to pay fine of Rs.1,000/-, in default, to suffer further rigorous imprisonment for two months.

(2.) Learned Additional Sessions Judge directed that both the sentences of imprisonment shall run concurrently.

(3.) For the sake of convenience, we shall refer Appellant in his original status as Accused as he was referred before the Trial Court.