VIKRANT VILAS MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the respective counsel.

(2.) The appellant herein is convicted vide judgment and order dated 27th October, 2015 passed by the Additional Sessions Judge, Pune, for the offences punishable under Sections 307 and 506(II) of Indian Penal Code and sentenced to suffer rigorous imprisonment for ten years and a fine of Rs.5,000/-, in default to suffer rigorous imprisonment for one month and sentenced to suffer rigorous imprisonment for five years and fine of Rs.1,000/-, in default to suffer rigorous imprisonment for one month respectively. Being aggrieved by the said judgment and order, the appellant has preferred this appeal.

(3.) Such of the facts which are necessary for the decision of this appeal are as follows :