RAMESH @ CHHOTU RAMCHANDRA PRAJAPATI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenge in this appeal is to the conviction and sentence of the respondent / accused, handed over by the learned Additional Sessions Judge, Vasai, of an offence punishable under Section 302 of the Indian Penal Code.

(2.) Factual matrix can be summarized as follows;

(3.) It is a bitter and sordid story of two friends turning foes on account of money, costing in loosing life for one of them.