AMOL PUNAJI MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant has challenged the Judgment and Order dtd. 27/4/2023, passed by the learned Additional Sessions Judge, Pune in Sessions Case No.255 of 2010. Vide the impugned Judgment and Order, the Appellant was convicted for commission of offence punishable under Sec. 302 of the Indian Penal Code (in short "I.P.C."). He was sentenced to suffer life imprisonment and to pay a fine of Rs.3,000.00, and in default to suffer further rigorous imprisonment for six months. He was acquitted from the charges of commission of offence punishable under Sec. 324 of the I.P.C. The Appellant was arrested on 11/11/2009 and he was granted bail pending trial on 9/12/2010. He was given set-off under Sec. 428 of the Code of the Criminal Procedure. After his conviction, again he was taken in custody.

(2.) Heard Mr. Vikas Shivarkar, learned Counsel for the Appellant and Ms. Supriya Kak, learned A.P.P. for the Respondent-State.

(3.) The Prosecution's case in brief is as follows :-