RAJU MAHESH DHRUV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by judgment and order of conviction passed by learned 3rd Additional Sessions Judge, Nagpur in Sessions Trial No.32/2012 dated 10.10.2012, by which the appellant is convicted for the offence punishable under Section 302 of the IPC and is directed to suffer imprisonment for life and to pay a fine of Rs.500/- and in default of payment of fine to suffer simple imprisonment for one month. The appellant is further convicted for the offence punishable under Section 201 of the IPC and was directed to suffer rigorous imprisonment for two years and to pay a fine of Rs.200/- and in default of payment of fine to suffer simple imprisonment for one month.

(2.) The appellant and co-accused Santoshkumar Sitaram Dhruv were jointly tried in Sessions Trial No.32/2012 for the offence punishable under Section 302 read with Section 34, Section 201 read with Section 34 and Section 203 read with Section 34 of the IPC. By the impugned judgment, the learned Judge of the Court below acquitted the co-accused Santoshkumar Dhruv of all the charges.

(3.) The prosecution case as it is unfurled during the course of trial is as under: