NANA UDDHAV GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant has challenged the Judgment and Order dtd. 01/08/2014 passed by learned Additional Sessions Judge, Pune, in Sessions Case No.556/2013.

(2.) The learned Judge convicted the Appellant for commission of the offence punishable u/s 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life and to pay a fine of Rs.1,000.00 and in default of payment of fine to suffer rigorous imprisonment for one month. The Appellant was given set off u/s 428 of Cr.P.C.

(3.) Heard Mr. Rohan Chauhan and Mr. Kushal Mor, learned counsel for the Appellant and Ms. Kranti T. Hiwrale, learned APP for the State.