PANKAJ BAPU GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, appellant/accused is taking exception to the Judgment and Order dated 30/04/2012 passed by the learned Assistant Sessions Judge, Sessions Court for Greater Bombay, Mumbai in Sessions Case No.43 of 2012 between the parties thereby holding the appellant/accused guilty of offences punishable under Sections 307 and 342 of the Indian Penal Code ("the IPC" for the sake of brevity). The appellant/accused is sentenced to suffer rigorous imprisonment for ten years and to pay fine of Rs.10,000.00 in default to undergo further simple imprisonment for one year for the offence punishable under Sec. 307 of the IPC. For the offence punishable under Sec. 342 of the IPC, the appellant/accused was sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.1000.00 in default to undergo further simple imprisonment for three months. Both sentences were directed to run concurrently.

(2.) Though this appeal is old one and due for final hearing, it is taken up expeditiously as it is reported that the appellant/accused has suffered paralytic attack while in jail and is presently admitted at CPR General Hospital, Kolhapur.

(3.) Facts leading to the institution of the present appeal are thus :