ANANDRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by judgment and order of conviction passed by learned 3rd Additional Sessions Judge, Chandrapur dated 13.9.2001 in Sessions Case No.150 of 1995, the appellant is before this Court.

(2.) By the impugned judgment and order, the appellant is convicted for the offence punishable under Sec. 306 of the Indian Penal Code and for that he is directed to suffer rigorous imprisonment for two years and to pay a fine of Rs.1,000.00 and in default of payment of fine amount to suffer rigorous imprisonment for two months.

(3.) The prosecution case as it disclosed during the course of the Trial, is under: