SHIVU CHANDRAM LONI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present sole appellant-accused was convicted by III Additional Sessions Judge, Sangli by judgment and order on 8th October, 2004 in Sessions Case No.78 of 2003.

(2.) The appellant-accused was convicted for the offence punishable under Section 302 of I.P.C. and was sentenced to suffer imprisonment for life and to pay a fine of Rs.500/- in default to suffer rigorous imprisonment (R.I.) for six months. Being aggrieved by the said judgment and order of conviction the accused has preferred present appeal.

(3.) Rival submissions are heard at length. Perused the notes of evidence. Also perused the reasoning given by learned Additional Sessions Judge while convicting the accused for the offence punishable under Section 302 of I.P.C.