AKRAM KHALIL AHMED INAMDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has impugned the Judgment and Order dated 19th November 2011 passed by the learned Additional Sessions Judge-3, Sangli in Sessions Case No.160 of 2009 convicting the appellant for the offence punishable under Section 302, 452 read with 34 and under section 342 of Indian Penal Code, sentenced him to suffer rigorous imprisonment for life and to pay a fine of Rs.1500/-, in default of payment of fine to further undergo rigorous imprisonment for six months under section 302 read with 34 of the Indian Penal Code.

(2.) Heard Mr. Y.M Chaudhary, the learned counsel for the Appellant and Mr. J.P. Yagnik, the learned APP for the State. Perused the entire record.

(3.) The date and time of the incident is 26th April 2009 at about 8.00 a.m and the place of the incident was the residential premises of Farukh Shaikh (deceased).