KISHOR NARSINGRAO DESHMUKH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by Appellant -Accused No. 1 against the judgment and order dated 20th April, 2012, passed by the learned Additional Sessions Judge, Hingoli, in Sessions Case No. 22 of 2009. By the said judgment and order, the learned Additional Sessions Judge convicted the Appellant under Section 302 of the Indian Penal Code and sentenced him to imprisonment for life and fine of Rs. 500/ -, in default, rigorous imprisonment for six months. Accused No. 1 was however acquitted of the offences punishable under Sections 498 -A, 304 -B and 34 of the Indian Penal Code.

(2.) AS appears from record case was committed in all against five accused. Accused Nos. 2 to 5 relatives of Accused No. 1 were acquitted of the offence punishable under Sections 498 -A, 302 and 304 -B read with Section 34 of the Indian Penal Code.

(3.) IN nutshell prosecution case is as under: