ASLAM JAMDAR ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 20th September, 2011, passed by the Additional Sessions Judge, Thane in Sessions Case No.239 of 2008, thereby convicting Appellant/Accused - Aslam Jamdar Ansari for the offence punishable under Section 364 of the Indian Penal Code (for short "IPC") and sentencing him to suffer rigorous imprisonment for five years and to pay a fine of Rs.1,000/-, and in default of payment of fine, to suffer rigorous imprisonment for three months. The trial Court also convicted the Accused for the offence punishable under Section 302 of the IPC and sentenced him to suffer rigorous imprisonment for life and to pay a fine of Rs.2,000/-, and in default of payment of fine, to suffer rigorous imprisonment for six months. The trial Court also convicted the Accused for the offence punishable under Section 201 of the IPC and sentenced him to suffer rigorous imprisonment for three years and to pay a fine of Rs.500/-, and in default of payment of fine, to suffer rigorous imprisonment for one month. All the sentences were directed to be run concurrently.

(2.) Criminal Application No.718 of 2016 is filed by the Accused for early hearing of the Appeal.

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