PANDU RUPLA RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by judgment and order of conviction dated 13.7.2016 passed by learned Additional Sessions Judge, Pusad in Sessions Trial Case No.46/2015, the appellant is before this Court in this appeal.

(2.) By the judgment and order of conviction, impugned in this appeal, the appellant was convicted for offence punishable under Section 302 of the Indian Penal Code and directed to suffer rigorous imprisonment for life and to pay a fine Rs.200/- and in default of payment of the fine amount to suffer simple imprisonment for 10 days.

(3.) We have heard learned counsel Mrs. Neerja G.Choube appointed through the High Court Legal Services Sub Committee at Nagpur to represent the appellant and learned Additional Public Prosecutor Shri N.S.Rao for the respondent/State. With their able assistance, we have also gone through notes of evidence and record and proceedings of the case.