RAMESH TARACHAND DHELWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This Criminal Appeal has been preferred by the appellant against the judgement and order dated 17.4.2003 passed by the III Ad-hoc Addl. District & Sessions Judge, Pune, whereby the appellant was convicted for the offence punishable under section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rs.2,000/-, in default of payment of fine, to suffer R.I. for six months.

(3.) The circumstances which have given rise to the prosecution of the appellant in a nut-shell are as follows:-