AJAY SUKHDAS KUMBHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by his conviction and consequent sentence imposed upon him by the learned Additional Sessions Judge -12, Nagpur, in Sessions Trial No.327 of 2009, the appellant is before this Court.

(2.) By the impugned judgment, the appellant was convicted for the offence punishable under Section 302 of the Indian Penal Code and was directed to suffer imprisonment for life and to pay a fine of Rs.500/- and in default of payment of fine to suffer rigorous imprisonment for three months. He was further convicted for the offence punishable under Section 376 of the Indian Penal Code and was directed to suffer rigorous imprisonment for seven years and to pay a fine of Rs.500/- and in default of payment of fine to suffer rigorous imprisonment for three months. The appellant was also convicted for the offence punishable under Section 307 of the Indian Penal Code and on that count he was directed to suffer rigorous imprisonment for five years and to pay a fine of Rs.500/- and in default of payment of fine to suffer rigorous imprisonment for three months. The appellant was further convicted for the offence punishable under Section 342 of the Indian Penal Code and on that count he was directed to suffer rigorous imprisonment for six months and to pay a fine of Rs.100/- and in default of payment of fine to suffer rigorous imprisonment for one month. All the substantive sentences were directed to run concurrently.

(3.) The facts which are essential to be stated for the decision of the present appeal are as under :