SATISH SHRIKRISHNA SOLANKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant is before this Court as he is aggrieved by the judgment and order of conviction passed by the Sessions Judge, Akola, in S.T. No. 84/10 on 20.5.2013. By the said judgment, though the learned Judge of the Court below acquitted the appellant of the offence punishable under Section 498-A of Indian Penal Code, found him guilty of the offence punishable under Section 302 of Indian Penal Code and directed the appellant to suffer imprisonment for life and to pay a fine of Rs. 2,000/-, in default to undergo simple imprisonment for six months.

(2.) Prosecution case, in brief, can be summarised as under :

(3.) The learned Magistrate, in whose Court the charge-sheet was presented, found that the offence was exclusively triable by the Court of Sessions and, therefore, he committed the case to the Court of Sessions by passing necessary order of committal and, as such, the case reached to the Court of Sessions which was registered as Sessions Case No. 84/10.