SACHIN SUBHASH LONDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein takes exception to the judgment and order dated 7th April 2016 passed by the Additional Sessions Judge, Islampur in Sessions Case No.51 of 2014 thereby convicting him for the offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer RI for life and pay fine of Rs.2,000/-, in default, to suffer RI for three months.

(2.) The factual matrix of the case is as follows :-

(3.) It is further the case of the prosecution that while in Police custody, the accused had disclosed to the Police that after consuming Alcohol, Amol was abusing him by referring to his mother without any rhyme or reason and therefore, the accused had assaulted him with a stone lying nearby. The Police had also seized the blood stained clothes of the accused.