SHARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein was tried by the Ist Adhoc Additional Sessions Judge, Wardha for the offence punishable under Section 302 and was sentenced for undergoing life imprisonment with a fine of Rs. 1,000/- in default to suffer rigorous imprisonment for one month. The appellant then filed an appeal before the High Court and the same was dismissed by the High Court. The appellant preferred this appeal and at the time of issuing notice we have indicated that the appeal is only confined to the question of nature of the offence.

(3.) Heard both sides.