RAMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed against the Judgment and order dated 19-08-2015, passed in Sessions Case No. 14 of 2014, which was pending in the Court of learned Additional Sessions Judge, Billoli, District Nanded. The trial Court has convicted and sentenced the appellant-accused for the offence punishable under section 302 of the Indian Penal Code (IPC). The sentence of imprisonment of life is given, but no fine was imposed.

(2.) Both sides are heard.

(3.) In short, facts leading to the institution of appeal can be stated as follows :