DILIP DYANESHWAR HANWATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes an exception to the judgment and order dated 28/08/2015 passed by the learned Sessions Judge, Akola in Sessions Trial No.128/2013. By the said judgment and order, the sole accused is convicted of the offences punishable under Sections 302 and 450 of the Indian Penal Code. He is sentenced to suffer imprisonment for life and fine of Rs.50/- for the offence under Section 302 and rigorous imprisonment for five years and fine of Rs.50/-, in default, rigorous imprisonment for six months for the offence under Section 450 of the Indian Penal Code.

(2.) For the sake of convenience, we shall refer the appellant in his original status as accused, as he was referred before the trial Court.

(3.) Prosecution case in brief is as under :