PRADEEP RAIBHAN GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order of conviction passed by learned Additional Sessions Judge, Nagpur in Sessions Case No.487/2011 dated 24.04.2014 whereby the appellant is convicted for the offence punishable under Section 302 of the IPC for committing murder of Mayabai and is directed to suffer rigorous imprisonment for life and to pay a fine of Rs.5,000/-, in default to suffer rigorous imprisonment for one year. He is also convicted for the offence punishable under Section 302 of the IPC for committing murder of Nandabai and is directed to suffer imprisonment for life and to pay a fine of Rs.5,000/-, in default to suffer rigorous imprisonment for one year. The appellant is also convicted for the offence punishable under Section 323 of the IPC and is directed to suffer rigorous imprisonment for one year and to pay a fine of Rs.200/-, in default to suffer rigorous imprisonment for seven days. He is also convicted for an offence punishable under Section 506 (ii) of the IPC and sentenced to suffer one year imprisonment and to pay a fine of Rs.200/- in default to suffer rigorous imprisonment for seven days. He is also convicted for an offence punishable under Section 309 of the IPC and on that count he is further directed to suffer rigorous imprisonment for one year and to pay a fine of Rs.200 and in default to suffer rigorous imprisonment for seven days. It was further directed that the sentences shall run and commence one after another.

(2.) The prosecution case as it is disclosed during the course of the trial is as under :

(3.) Though, the appellant is acquitted of the offence under Section 307 of the IPC, the State has not preferred any appeal.