SANTOSH RAJARAM WANKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant has filed the present appeal challenging the judgment and order dtd. 20/08/2015 passed by the Additional Sessions Judge, Niphad in Sessions Case No.1 of 2014 convicting the Appellant under Sec. 235(1) of Cr.P.C. for the offence punishable under Sec. 302 of Indian Penal Code and sentencing him to suffer rigorous imprisonment for life. The Appellant was also convicted under Sec. 498-A of Indian Penal Code and sentenced to suffer rigorous imprisonment for three years.

(2.) The case of the prosecution in brief is as under:

(3.) Learned Counsel for the Appellant has assailed the impugned order on the following grounds: