ASHOK SAHEBRAO BORUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has questioned the correctness of his conviction for an offence punishable u/s.302 of the Indian Penal Code and sentence of Imprisonment for life and to pay a fine of Rs.5,000/- with default stipulation of undergoing further RI for one year, in Sessions Case No.22/2008, by the Additional Sessions Judge, Shrirampur vide judgment and order dated 18.09.2009.

(2.) The prosecution case, as unfolded during the trial, is as under -

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