BALU VASANT SONAWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Being aggrieved by the judgment and order dated 29th November 1996 passed by II Additional Sessions Judge, Nashik, whereby the appellant has been convicted for the offence punishable under Section 302 of the Indian Penal Code, the present appeal is preferred by the appellant questioning the validity of the judgment and order of conviction.

(3.) The prosecution case in nutshell is as follows:-