DADASAHEB BALARAM JADHAV Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant - original accused No. 1 has preferred this appeal against the judgment and order dated 14.1.2008, passed by the learned Sessions Judge, Sangli, in Session Case No. 107 of 2006. By the said judgment and order, the learned Session Judge, convicted the appellant under Sections 302, 120B and 316 read with Section 34 of the Indian Penal Code. For the offence under Section 302 read with Section 34 of IPC, the appellant was sentenced to life imprisonment and fine of Rs. 1,000/ - in default rigorous imprisonment for one month. For the offence under Section 120B read with Section 34 of IPC, the appellant was sentenced to suffer life imprisonment and to pay fine of Rs.1,000/ - in default rigorous imprisonment for one month and for the offence under Section 316 read with Section 34 of IPC, the appellant was sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.1,000/ - in default rigorous imprisonment for six months. The learned Sessions Judge directed that all these substantive sentences of imprisonments shall run concurrently.

(2.) THE prosecution case briefly stated is as under : -

(3.) IT may be stated at this stage that originally there were four accused persons. However, remaining accused persons absconded during the course of trial. Therefore, the case of the appellant came to be separated and he was tried separately. After going through the evidence adduced in this case, the learned Sessions Judge convicted and sentenced the appellant as stated in paragraph No. 1 above. Hence this appeal.