BHARAT RAJU LOKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 21st Nov. 2013 delivered by the Ad-hoc Additional Sessions Judge for the Greater Bombay, in Sessions Case No. 244 of 2012, convicting the appellant who was the sole accused in the said case, of offences punishable under Sec. 307 of the Indian Penal Code (IPC) and Sec. 135 of the Bombay Police Act (now Maharashtra Police Act) read with Sec. 37(i)(a) thereof. The learned Ad-hoc Additional Sessions Judge sentenced the appellant to suffer Rigorous Imprisonment for 10 years and to pay a fine of Rs. 10,000.00, in default, to suffer Simple Imprisonment for 4 months, with respect to the offence punishable under Sec. 307 of the Penal Code and to suffer Rigorous Imprisonment for 1 year with respect to the offence punishable under Sec. 135 of the Maharashtra Police Act. The learned Ad-hoc Additional Sessions Judge directed that the substantive sentences would run concurrently.

(2.) The prosecution case, as put forth before the trial court, may in brief, be stated thus :

(3.) On completion of investigation, charge-sheet was filed against the appellant alleging commission of the offence punishable under Sec. 307 of the IPC, who was tried, convicted and sentenced, as aforesaid.