DIPAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order passed by the learned Principal Sessions Judge, Buldana in Sessions Case No. 121 of 2011 thereby convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay fine of Rs. 5000/ - and in default of payment of fine, to undergo further rigorous imprisonment for 1 year and also convicting him for the offence punishable under Section 366 read with Section 511 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for 5 years and to pay fine of Rs. 5000/ - and in default of payment of fine to undergo further rigorous imprisonment for 3 months, the appellant has approached this Court.

(2.) THE prosecution story as could be gathered from the material placed on record is thus: -

(3.) CHARGES came to be framed against the appellant and his mother. At the conclusion of the trial, the learned trial Judge acquitted accused No. 2 - the mother of the appellant; however, passed the order of conviction and sentenced the appellant as aforesaid. Being aggrieved thereby, the present appeal.