NARAYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed against the judgment and order of Sessions Case No.46 of 2011, which was pending in the Court of learned Additional Sessions Judge, Latur. The Trial Court has convicted the Appellant for the offence punishable under Section 302 of the Indian Penal Code and he is sentenced to suffer imprisonment for life.

(2.) Both the sides are heard.

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