PREMCHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 30/04/2016 passed by the Court of Additional Sessions, Nagpur in Sessions Trial No. 72/2014 for the offence punishable under Sections 302 and 307 of the Indian Penal Code in Crime No. 171/2013 registered at Police Station Katol, District Nagpur.

(2.) In the aforesaid judgment, the appellant-accused is directed to undergo sentence of life imprisonment for the offence punishable under section 302 IPC and fine of Rs. 6000/- with default sentence of one year; and to undergo sentence of 7 years R. I. for the offence punishable under section 307 IPC and fine of Rs. 4000/- with default sentence of nine months.

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