SUNNY @ SANTOSH DHARMU BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the final judgment and order dtd. 5/8/2020, passed by a Division Bench of the High Court of Judicature at Bombay (hereinafter, "High Court"), in Criminal Appeal No. 927 of 2015, whereby the High Court has negatived the challenge to the judgment and order dtd. 7/7/2015, passed by the Court of Additional Sessions Judge - 3, at Satara (hereinafter, "trial court"), in Sessions Case No. 121 of 2014, thereby upholding the conviction for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter, "IPC") and the imposition of sentence to suffer imprisonment for life along with fine of Rs.500.00 on the appellant.

(3.) By way of the present appeal, the appellant has called into question the dismissal of his Criminal Appeal by the High Court.