ASHOK PARSAPPA KODVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Addl. Public Prosecutor for the State.

(2.) The I Ad-hoc Addl. Sessions Judge, Solapur, vide impugned judgement and order dated 18.12.2002 convicted the appellant for the offence punishable under section 302 and sentenced him to suffer R.I. for life; fine of Rs.5,000/- is also imposed on the appellant, in default to suffer R.I. for one year.

(3.) The circumstances which have given rise to the prosecution of the appellant are as follows:-