SAMPAT MARUTI BAMNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is fled by the appellant/accused challenging the Judgment and Order dated 21.05.2012 passed by the learned Sessions Judge, Satara in Sessions Case No.66 of 2011. By the said judgment and order, the appellant/accused is convicted for the ofence punishable under Section 302 of the Indian Penal Code, 1860 and is sentenced to sufer life imprisonment and to pay fne of Rs.1000/-, in default, he is directed to undergo rigorous imprisonment for ffteen days.

(2.) The brief facts giving rise to the appeal are as under:

(3.) We have heard the learned counsel appearing on behalf of the appellant/accused and the learned APP for the Respondent-State. We have also perused the deposition and the other evidence brought on record by the prosecution.