RITESH GULABRAO DHABEKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appeal challenges the judgment and order passed by the learned Ad -hoc Additional Sessions Judge -4, Nagpur in Sessions Trial No. 47 of 2012 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. 2000/ - and in default of payment of fine to suffer rigorous imprisonment for 2 months and also convicting him for the offence punishable under Section 201 read with 34 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for 3 years and to pay fine of Rs. 1000/ - and in default of payment of fine to suffer rigorous imprisonment for 1 month.

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

(3.) CHARGES came to be framed for the offence punishable under Sections 302, 201 read with 34 of the Indian Penal Code. The appellant pleaded not guilty and claimed to be tried. At the conclusion of the trial, the learned trial Judge passed the order of conviction and sentenced the appellant as aforesaid. Being aggrieved thereby, the present appeal is filed.