RAJESH JATIHUSAIN ANSARI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was prosecuted on the allegation of having committed offences punishable under Sections 328 and 379 of Indian Penal Code (IPC). The learned Assistant Sessions Judge, Mumbai, after holding a trial, found him guilty and sentenced him to suffer Rigorous Imprisonment for 8 years, and to pay a fine of Rs.15,000/ with respect to the offence punishable under Section 328 of the IPC and Rigorous Imprisonment for 3 years and to pay a fine of Rs.3000/ with respect to the offence punishable under Section 379 of the IPC. The appellant is aggrieved by the judgment and order convicting and sentencing him, and has, therefore, appealed to this court.

(2.) The prosecution case, as was put forth before the trial court, may, in brief, be stated thus :

(3.) I have heard Mr.H.V.Akolkar, the learned counsel for the appellant. I have heard Mr.Deepak Thakre, the learned APP for the State. With their assistance, I have gone through the impugned judgment and the entire evidence adduced during the trial.