GANESH BALBHIM KSHIRSAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 17th August, 2013, passed by the Additional Sessions Judge, Omerga in Sessions Case No.11 of 2012, thereby convicting the accusedappellant Ganesh Balbhim Kshirsagar for the offence punishable under Section 302 of the Indian Penal Code (for short "I.P. Code") and sentencing him to suffer imprisonment for life and to pay fine of Rs.2, 000/ (Rupees Two Thousand), and in default of payment of fine, to suffer rigorous imprisonment for three months. The trial Court also convicted the accusedappellant for the offence punishable under Section 201 of the I.P. Code and sentenced him to suffer rigorous imprisonment for two years and to pay a fine of Rs.1, 000/ (Rupees One Thousand), and in default of payment of fine, to suffer rigorous imprisonment for one month. Both the sentences were directed to be run concurrently. Hence this Appeal is filed by the Appellant challenging the conviction and sentence.

(2.) The prosecution case, in brief, is as under:

(3.) After recording the evidence and conducting full fledged trial, the trial Court convicted the accusedappellant for the offence punishable under Section 302 of the I.P. Code and sentenced him to suffer imprisonment for life and to pay a fine, as aforestated. The trial Court also convicted the accusedappellant for the offence punishable under Section 201 of the I.P. Code and sentenced him to suffer rigorous imprisonment for two years and to pay a fine, as aforestated. Hence this Appeal by the Appellant.