RAGHUNATH MACHHINDRA MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and order of conviction awarded by the learned Additional Sessions Judge, Solapur in Sessions Case No. 66 of 2012 whereby the appellant came to be sentenced for life imprisonment with fine of Rs. 1000.00 in default to undergo 6 months R.I. for having committed murder of his nephew - Somnath Mali.

(2.) The facts germane for disposal of this appeal can be

(3.) The first informant and PW-1 Sham Mali is the nephew of the appellant - Raghunath Mali. The first informant is a driver of a Mahindra Bolero Jeep having Registration No. MH-13 AC 0788.