REGENT COMPUTRONICS PVT. LTD.

DHANRAJ JAIRAM PATIL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. CHAMPA LAL [REFERRED TO]
DANDU LAKSHMI REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
UKA RAM VS. STATE OF RAJASTHAN [REFERRED TO]
CHINNAMMA VS. STATE OF KERALA [REFERRED TO]
STATE OF PUNJAB VS. PARVEEN KUMAR [REFERRED TO]
VIKAS VS. STATE OF MAHARASHTRA [REFERRED TO]
SHAIK NAGOOR VS. STATE OF A P [REFERRED TO]
GOPAL VS. STATE OF M P [REFERRED TO]
SUKANTI MOHARANA VS. STATE OF ORISSA [REFERRED TO]
SURESH S O ARJUN DODORKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
GAUTAM BHILA AHIRE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The appellant, by this appeal, has challenged his conviction for an offence punishable u/s 302 of the India Penal Code and sentence of imprisonment for life and to pay a fine of Rs. 5000/ with default stipulation of undergoing RI for further six months, awarded by Additional Sessions Judge, Jalgaon vide judgment and order dated 17.12.2008 passed in Sessions Case No. 203/2005.

(2.) The prosecution case, as unfolded during the trial, is as follows :

(3.) For better appreciation of the submissions advanced by learned counsel for the appellant and that of learned APP, it may be useful to advert to the evidence of material witnesses examined during the trial.

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DHANRAJ JAIRAM PATIL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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