SACHIN VYANKATRAO THOSARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant and acquitted accused persons faced a charge in Sessions Trial No.332 of 2012 for the offence punishable under Sections 498A, 302 and 304B read with Section 34 of the Indian Penal Code. The additional charge was also framed for the offence punishable under Section 201 read with Section 34 of the Indian Penal Code against them. Similarly, the appellant alone was further charged for the offence punishable under Section 203 of the Indian Penal Code.

(2.) The learned Additional Sessions Judge7, Nagpur vide judgment dated 18th of July, 2014, in Sessions Trial No.332 of 2012 though acquitted the other accused persons and the appellant for the offence punishable under Section 498A of the Indian Penal Code, the appellant was convicted for the offence punishable under Sections 302, 201 and 203 of the Indian Penal Code. The appellant was directed to suffer imprisonment for life and to pay a fine of Rs.2000/ and in default of payment of fine to undergo further rigorous imprisonment for six months for the conviction under Section 302 of the Indian Penal Code. He was also convicted for the offence punishable under Section 201 read with Section 511 of the Indian Penal Code and for that he was directed to suffer rigorous imprisonment for two years and to pay a fine of Rs.500/ and in default of payment of fine to undergo rigorous imprisonment for one month. He was also convicted for the offence punishable under Section 203 of the Indian Penal Code and for that he was directed to suffer rigorous imprisonment for six months and to pay a fine of Rs.200/ and in default of payment of fine to suffer rigorous imprisonment for eight days. Being aggrieved by such conviction and sentence, the appellant has preferred the present appeal.

(3.) The acquitted accused are the appellant's parents, brotherinlaw and sister. They were accused nos.2 to 5 before the Trial Court.