VASANT JAIWANT PALANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has preferred this appeal under Sec. 374(2) of Code of Criminal Procedure (hereinafter referred to as "Cr.P.C." for short) challenging the judgment and order dated 09.09.2011 passed by the District Judge - 12 and Additional Sessions Judge, Pune in Sessions case No. 141 of 2010, convicting the appellant for the offence punishable under Sec. 302 of Indian Penal Code (hereinafter referred to as "IPC" for short) and sentencing him to suffer rigorous imprisonment for life and to pay fine of Rs.3,000.00 and also convicting the appellant for the offence punishable under Sec. 376 read with Sec. 511 of the Indian Penal Code thereby he was sentenced to suffer rigorous imprisonment for three years and six months and to pay fine of Rs.3,000.00.

(2.) The prosecution case is as follows :

(3.) The case was committed to the Court of Sessions. Charge was framed by the Trial Court by order dated 13.07.2010 under Sec. 376 and 302 of IPC.