SANTOSH BALARAM KHARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant has impugned Judgment and Order dtd. 11/1/2019, passed by the learned Ad-hoc Additional Sessions Judge-1, Raigad- Alibag, in Sessions Case No.98 of 2016, convicting him under Ss. 302 and 506 of the Indian Penal Code, 1860 (for short 'IPC') and sentenced to suffer imprisonment for life and to pay a fine of Rs.1,000.00, in default of payment of fine, to further suffer rigorous imprisonment for 6 months.

(2.) Heard Mr.Bapat, learned Advocate appointed by the Legal Aid Committee, High Court, Mumbai to represent the Appellant and Mr.Gavand, learned APP for the State. Perused entire record.

(3.) The name of deceased is Nandkumar Raut. The date and time of incident is 21/7/2016 at about 5.15 p.m.