SHASHIKANT CHANDRAKANT CHAUDHARY Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the judgment and order dated 8th March 2013 delivered in Sessions case No.77 of 2012, convicting the appellant, who was the sole accused in the said case, of an offence punishable under section 307 of the IPC, and sentencing him to suffer Rigorous Imprisonment for 10(ten) years, and to pay a fine of Rs.2,000/ in default to suffer RI for 6(six) months.

(2.) I have heard Mr.A.P. Mundargi, Senior Advocate for the applicant. Heard Mrs.Anamika Malhotra, learned APP for the State.

(3.) The appellant had sought for the suspension of the sentence imposed upon him during the pendency of the Appeal, but in the course of hearing of the application for suspension of sentence, the learned counsel had submitted that he would not press the said application if the Appeal could be taken up for hearing, expeditiously. It was, therefore, decided to keep the application for suspension of sentence in abeyance, and make an endeavour to hear the Appeal itself, finally at an early date. Accordingly, the Appeal has been heard today finally.