RAJU KISAN MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, in this appeal, challenges the judgment and order of conviction, passed by the learned District Judge-1 and Additional Sessions Judge Ahmednagar in Sessions Case No. 8/ 2008. The appellant, has been convicted for the offence punishable Under section 302 of Indian Penal Code and is sentenced to suffer imprisonment for life and to pay a fine of Rs. 500/- in default to suffer further rigorous imprisonment for six months. This judgment and order of conviction, is passed by the learned Additional Sessions Judge Ahmednagar on October 18, 2008.

(2.) The facts in brief, necessary for consideration of submissions on behalf of the parties, are listed herein below :-

(3.) Crime No. 1-88/2007 was investigated, appellant accused was arrested, produced before the learned Judicial Magistrate, First Class. After completion of the investigation charge-sheet was filed against the appellant for the offence under sections 302 and 201 of Indian Penal Code in the Court of learned Judicial Magistrate, First Class, Ahmednagar.