PANDURANG ANANDA JAWALE Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) APPELLANT (original accused)was charged for the offences punishable under sections 302, 307, 323, 504, 506 and 510 of the Indian Penal Code in the court of Additional Sessions Judge, Satara at Satara in sessions Case No. 154 of 1994.

(2.) BY the judgment and order dated 24th March, 1995, the learned Sessions Judge acquitted the accused of the offences punishable under sections 307, 504 and 506 of the Indian penal Code. He, however, convicted the accused under section 302, Indian Penal Code and sentenced him to suffer R. I. for life and to pay a fine of Rs. 500/ -. In default he was to suffer R. I. for 6 months. The appellant was convicted for the offence punishable under section 323 of the Indian Penal code and was sentenced to suffer R. I. for three months and to pay a fine of Rs. 100/ -. In default he was to suffer further R. I. for 15 days. The appellant was convicted for the offence punishable under section 510 of the Indian Penal code and was sentenced to suffer R. I till rising of the court. The substantive sentences were ordered to run concurrently.

(3.) BEING aggrieved by the said judgment and order of conviction and sentence the appellant has preferred the present appeal. For the sake of convenience the appellant is hereafter referred to as the accused.