SURESH SHRIPAL CHOUGULE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No.877 of 2008 is preferred by the Original Accused, who stands convicted by the Judgment and Order dated 21st July 2008 of Ad-Hoc District Judge-2 and Additional Sessions Judge, Sangli, in Sessions Case No.31 of 2008 for the offences punishable under Sections 302 and 506 of IPC and sentenced to suffer imprisonment for life and to pay fine of Rs.5,000/-, in default to suffer R.I. for six months, on the first count, and R.I. for one year and to pay fine of Rs.1,000/-, in default to suffer further R.I. for three months, challenging his conviction and sentence. Whereas, Criminal Appeal No.1386 of 2008 is preferred by the State challenging acquittal of Original Accused No.2-Rekha for the offences punishable under Sections 302, 323, 504 and 506 r/w. Section 34 of IPC.

(2.) Thus, as both these Appeals are arising out of one and same Judgment of the Trial Court, they are being decided by this common Judgment.

(3.) For the sake of convenience, the parties are referred to by their original nomenclature as "Accused No.1-Suresh" for the Appellant in Criminal Appeal No.877 of 2008 and "Accused No.2- Rekha" for the Respondent in Criminal Appeal No.1386 of 2008.