(1.) This appeal is directed against the judgment and order of conviction passed by the Additional Sessions Judge, Aurangabad dated 11.9.2015 in Sessions Case No.118 of 2013 thereby convicting the appellant/accused Suresh s/o Babu Giri for the offence punishable u/s 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rs.2,000/-.
(2.) Brief facts of the prosecution case, are as follows :-
(3.) The learned Additional Sessions Judge, Aurangabad by judgment and order dated 11.9.2015 in Sessions Case No.118 of 2013 has convicted the appellant/accused as follows :-
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