HASAN GEBLYA PADVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging the final judgment and order dated 9.5.2008, rendered by the Additonal Sessions Judge, Nandurbar in Sessions Case No. 9 of 2002 (Old S.C. No. 111 of 1994), whereby the appellant is convicted vide section 235(2) of Cr.P.C. for the offence punishable under Section 302 of IPC and sentenced to suffer imprisonment for life and to pay fine of rs.5000/- i.d to suffer R.I. For six months.

(2.) The background facts of the case are as under:-

(3.) The trial Court after recording the evidence and after full fledged trial has convicted the appellant accused vide Section 235(2) of Cr.P.C. for the offence punishable under Section 302 of I.P.C. and sentenced him to suffer imprisonment for life and to pay fine of Rs. 5000/- in default to suffer R.I. for six months. Hence, this appeal.