GANESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-accused, who has been convicted for the offence punishable under Sec. 306 of Indian Penal Code (for short "IPC") and sentenced to suffer rigorous imprisonment for ten years and to pay a fine of Rs.5,000.00, in default, to suffer simple imprisonment for six months, by the Additional Sessions Judge, Biloli, as per the judgment and order dtd. 4/2/2016 passed in Sessions Case No.15/2015, has filed this appeal challenging the said conviction and sentence recorded against him.

(2.) Facts giving rise to this appeal, are as under:

(3.) I have heard Mr. Jadhav, learned Advocate for the accused and Mr.Kutti, learned APP for the respondent-State and with their assistance, I have perused the evidence adduced by the prosecution and the impugned judgment and order.