RAJKUMAR CHOTALAL RAJPUT @ CHELA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction passed by the Additional Sessions Judge, Ahmednagar dated 28.4.2014 in Sessions Case No.199 of 2013 convicting thereby the appellant/accused for the offence punishable under section 302 of the Indian Penal Code and sentencing to suffer imprisonment for life and to pay fine of Rs.1,000/-, in default to undergo S.I. for a further period of three months.

(2.) Brief facts of the prosecution case, are as follows :-

(3.) The learned Sessions Judge, Ahmednagar has framed the charge against the appellant/accused vide exhibit 4 for the offence punishable under sections 302, 504 of the Indian Penal Code. The contents of the charge were read over and explained to the accused in Hindi. The appellant/accused pleaded not guilty to the charge and claimed to be tried.