GAJANAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The appellant-accused has challenged the judgment and order dated 07.11.2017 rendered by the learned 4 th Additional Sessions Judge, Akola in Sessions Trial No. 162/2016 by which the appellant has been convicted of the offence under Section 302 of the Indian Penal Code. The appellant is sentenced to suffer imprisonment for life and to pay fine of Rs. 10,000/-, in default to suffer imprisonment for one years.

(3.) The case of the prosecution stated in briefly as under :-