VINOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant questions legality and validity of judgment and order passed by II Additional Sessions Judge, Khamgaon on 17.5.2003 convicting appellant for offences punishable under Sections 302, 324 and 452 of the Indian Penal Code whereby appellant was sentenced to suffer rigorous imprisonment for life and to pay fine in the sum of Rs. 1000/-, in default, to suffer rigorous imprisonment for six months for offence of murder. The trial Court also awarded rigorous imprisonment for one year and fine in the sum of Rs. 100/-, in default, to suffer simple imprisonment for one month for offence punishable under Section 324 of the Indian Penal Code and further more directed appellant to suffer rigorous imprisonment for one year and to pay fine in the sum of Rs. 100/-, in default, to suffer simple imprisonment of one month for offence punishable under Section 452 of the Indian Penal Code.

(2.) Prosecution case briefly stated is as under :

(3.) Twelve witnesses were examined by the prosecution while one witness was examined by the defence. PWs 1 to 3 were examined as eye witnesses. Placing reliance upon evidence, the trial Court found appellant guilty and sentenced him, as stated in paragraph 1 above.