MOHAN MAROTI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The conviction of the appellant-original accused for the offence punishable under Sections 302 and 397 of the Indian Penal Code, in Sessions Case No.06/2014, at the instance of Police Station, Ghatanji, District Yavatmal, in Crime No. 136/2013 dated 18/09/2013, is challenged in this appeal.

(2.) For the offence of murder, the appellant-accused is sentenced to undergo life imprisonment and to pay a fine of Rs.1,000.00, in default, further R.I. for one month and for the offence of robbery, he is sentenced to undergo R.I. for 10 years and to pay a fine of Rs.1,000.00, in default, further R.I. for one month.

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