DHANRAJ MALKAPPA DHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and order of conviction and consequential sentence, passed by the Court of Additional Sessions, Omerga, District Osmanabad (Trial Court), in Sessions Case, No.5/2017 on 29/1/2021. Vide impugned judgment and order, the appellant has been convicted for offence punishable under Ss. 302 and 435 of the Indian Penal Code and, therefore, sentenced to suffer life imprisonment with fine of Rs.5000.00 and sentence of 5 years rigorous imprisonment with fine of Rs.4000.00 respectively, in addition to default stipulation. The substantive sentences were directed to run concurrently.

(2.) The facts giving rise to the present appeal are as follows :-

(3.) P.W.2 Shantabai was informed of the incident. She came to her residence and realised the appellant to have committed murder of Malkappa. She, therefore, lodged the First Information Report (F.I.R. Exh.30) with Murum Police Station.