ASHOK SHANKAR MHATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Appeal has been filed challenging the Impugned Judgment and Order dtd. 5/5/2012 passed by the Additional Sessions Judge, Vasai in Sessions Case No. 48 of 2010, whereby the Appellant was convicted under Sec. 302 of the Indian Penal Code (I.P.C.) and has been sentenced to suffer Life Imprisonment with fine of Rs.3,000.00 and in default to undergo Simple Imprisonment for 6 months. The Appellant was also convicted for offence under Sec. 201 of I.P.C., and has been sentenced to suffer Rigorous Imprisonment for 3 years and to pay a fine of Rs.2,000.00 and in default to suffer Simple Imprisonment for 3 months.

(2.) Brief facts of the case of the prosecution are as under:

(3.) The following witnesses were examined by the prosecution during the course of trial: