LAHU HARISCHANDRA DHOPAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was prosecuted for the offence punishable under Section 302 of Indian Penal Code ('IPC'). This appeal is preferred u/ s 374 of Code of Criminal Procedure ('Cr.P.C') challenging the judgment and order dated 29-2-2016 passed by learned Sessions Judge, Thane in Sessions Case No.329 of 2013.

(2.) The appellant has been convicted for the offence punishable u/ s 302 of IPC and sentenced to suffer life imprisonment and to pay fine of Rs.1,000/-, in default to undergo rigorous imprisonment for fifteen days.

(3.) The brief facts of the prosecution case are as under :