KAUSTUBH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal challenges the legality and correctness of the judgment dated 23.5.2018 rendered in Sessions Case No. 78 of 2016 by the Adhoc District Judge-2 and Additional Sessions Judge, Chandrapur thereby convicting the appellant (hereinafter referred to as the "accused") of the offences punishable under Sections 302 and 201 of the Indian Penal Code and giving him capital punishment on the first count and rigorous imprisonment for five years on the second count together with fine of Rs. 1000/- accompanied by the default sentence of simple imprisonment for ten days.

(2.) The confirmation case seeks confirmation of the death sentence as per Section 366 of the Code of Criminal Procedure.

(3.) Briefly stated the facts of the case are as under: (a) The allegation against the accused was that he intentionally killed his own mother in between 09.30 am and 11.00 am on 20th April 2016 at his own residence.