ANANT RAMCHANDRA KHANDALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein seeks exception to the judgment and order dated 31st January 2011 passed by the Additional Sessions Judge, Mangaon, District-Raigad in Sessions Case No. 21 of 2010, by which the appellant has been convicted for the offence punishable under sec. 302 of Indian Penal Code and is sentenced to undergo Rigorous Imprisonment for life and to pay a fine of Rs. 1000/-(Rupees One Thousand Only), in default of payment of fine, to undergo Rigorous Imprisonment for one year.

(2.) Such of the facts necessary for the decision of this appeal is as follows:-

(3.) On the basis of the report, Crime No. 5 of 2010 was registered at Mhasala Police Station for the offence punishable under Section 302 of Indian Penal Code. At the trial, the prosecution has examined 8 witnesses to bring home the guilt of the accused.