ADINATH TRIMBAK VARPE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is preferred by the Appellant - Adinath s/o Trimbak Varpe challenging the Judgment and order dated 12th February, 2013, passed by the Sessions Judge, Ahmednagar in Sessions Case No.215 of 2011, thereby convicting original accused/Appellant for the offence punishable under Section 302 of the Indian Penal Code (in short "I.P. Code") and sentencing him to suffer imprisonment for life and to pay fine of Rs.1000/-, and further convicting the accused for the offence punishable under Section 309 of the I.P. Code and sentencing him to undergo rigorous imprisonment for six months. The substantive sentences were directed to be run concurrently.

(2.) The prosecution case, in nut-shell, is as under :-

(3.) After recording the evidence and conducting full fledged trial, the trial Court convicted accused for the offence punishable under Section 302 of the I.P. Code and sentenced him to suffer imprisonment for life and to pay a fine, as afore-stated. The trial Court also convicted accused for the offence punishable under Section 309 of the I.P. Code and sentenced him to suffer rigorous imprisonment for six months, as afore- stated. Hence this Appeal by the accused.