VISHAL VITHAL SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Appeal is directed against the conviction and sentence of the appellant by the Additional Sessions Judge, Mumbai in Sessions Case No.1206 of 1998. By the judgement under appeal delivered on 18th June, 2004, the Additional Sessions Judge, Greater Bombay has held that the appellant is guilty of the offence punishable u/s.307 of I.P.C. He sentenced him to suffer R.I. for five years and to pay fine of Rs.500/-. In default of payment of fine, further R.I. for six months was awarded.

(2.) The appellant is also held guilty of offence punishable u/s.452 of I.P.C. and sentenced to suffer R.I. for three years and to pay fine of Rs.500/-. In default, he was to undergo R.I. for six months.

(3.) The appellant is held not guilty of offence punishable u/s.324 of I.P.C. and is acquitted. The substantive sentences were directed to run concurrently.