BABUSINGH DHUMSINGH GADIWALE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the conviction for the offence punishable under section 326 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for five years and to pay fine of Rs. 1,000/- in default to suffer rigorous imprisonment for one month, the present appeal is preferred by the original accused.

(3.) In fact, the appellant was tried for the offence punishable under section 307 of the Indian Penal Code and section 4/25 of the Indian Arms Act. He was acquitted of those offences and convicted for the offence, as detailed supra.