RAMU APPA MAHAPATAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Additional Public Prosecutor for the respondents State.

(2.) The appellant has challenged the validity of the findings of conviction recorded by the Ad-hoc Additional District and Sessions Judge, Thane, for the offence punishable under Section 302 of the Indian Penal Code vide a impugned judgment dated 25 th October, 2004, whereby the appellant was sentenced to suffer rigorous imprisonment for life and to pay fine of Rs. 1,000/-, in default to suffer rigorous imprisonment for three months.

(3.) The brief facts of the prosecution case are as under:-