JITENDRA @ BALU UTTAMRAO NAGRALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by appellant/accused no.1 against the judgment and order dated 04/06/2015 passed by the learned Additional Sessions Judge, Yavatmal in Sessions Trial No.89/2013. In all there were two accused in the case.

(2.) By the said judgment and order, the learned Additional Sessions Judge convicted the accused for the offences punishable under Sections 302 and 307 read with Sec. 34 of the Indian Penal Code. Both the accused were sentenced to suffer imprisonment for life and to pay a fine of Rs.10,000.00 each, in default, to suffer rigorous imprisonment for one year for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code and rigorous imprisonment for five years and to a fine of Rs.5,000.00 each, in default to suffer rigorous imprisonment for one year for the offence punishable under Sec. 307 read with Sec. 34 of the Indian Penal Code.

(3.) For the sake of convenience, we shall refer the appellant in his original status as accused no.1, as he was referred before the trial Court.