SHANKAR RAGHO BHAGANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment passed by a Division Bench of the Bombay High Court dismissing the appeal filed by the appellant questioning his conviction for offence punishable under Section 302 of the Indian Penal Code, 1860 (in short 'IPC') and sentence for imprisonment for life.

(3.) Background facts in a nutshell are as follows: