PRADIP @ CHOTU MADHUKAR NANDESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes exception to the Judgment dated 31.10.2017 passed by the learned Sessions Judge, Yavatmal in Sessions Case No.75 of 2016 whereby the appellant came to be convicted for the offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs.10,000/-, in default to suffer rigorous imprisonment for six months. The appellant is also convicted for the offence punishable under Section 201 of the Indian Penal Code and sentenced to suffer imprisonment for one year and to pay a fine of Rs.1,000/-, in default to suffer rigorous imprisonment for three months.

(2.) The appellant is acquitted of the offence punishable under Section 4 r/w. 25 of the Indian Arms Act.

(3.) Briefly stated, the case of prosecution can be putforth as under :