MAHENDRA DIGAMBER DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri M.P. Khajanchi, advocate appointed by the Court to represent the appellant and Shri S.S. Doifode, A.P.P. for the respondent/State.

(2.) These four appeals are being disposed by a common judgment as the appellant in all the appeals is same and the point involved in the appeals is also same.

(3.) The appellant is convicted by the Sessions Court by the judgment given in Sessions Trial No.199 of 1998 on 19th Jan., 2003 for the offence punishable under Sec. 302 of the Indian Penal Code and the appellant was sentenced to undergo imprisonment for life and to pay fine of Rs. One Thousand and in default of payment of fine, to undergo simple imprisonment for three months. The judgment passed by the Sessions Court was challenged before this Court in Criminal Appeal No. 89 of 2003 which was dismissed by the judgment delivered on 27th Sept., 2006.