SHARAD RAMCHANDRA RAHATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant aggrieved by the judgment and order dtd. 29/8/2019 passed by the Additional Sessions Judge, Wardha in Sessions Case No.75 of 2016 convicting and sentencing him to undergo imprisonment for life under Sec. 302 of the Indian Penal Code, 1860 has come up in appeal before us.

(2.) Briefly stated the prosecution case runs as follows:

(3.) It appears that on the information sent by Naresh Golhar (PW-1) at 6.00 a.m., First Information Report came to be registered under Sec. 302 of the Indian Penal Code.