Ajay Pandit v. State Of Maharashtra

For reasons separately recorded, the following order is passed:

1. Both the Appeals are dismissed.

2. Conviction of the accused in both the cases are upheld. Sentence is however enhanced in both the cases from life imprisonment to death sentence, i.e so far as Sessions case No. 368 of 1995 is concerned i.e Criminal Appeal No. 46 of 2000 sentence of the accused under Section 302 for life is enhanced to death sentence. He shall be hanged till death.

3. So far as Sessions Case No. 205 of 1995 is concerned i.e Criminal Appeal No. 789 of 2001, conviction of the accused under Section 302 is upheld and maintained. Sentence is enhanced from life to death. He shall be hanged till death by neck under this section.

4. Rest of the sentences are maintaiend as they are.

5. Advocate for the Accused prays for stay of the order. Operation of the order is stayed for a period of 12 weeks from today.