SHELKYA JHURKYA PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for the offence punishable under section 302 and 392 read with 34 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rs. 3,000/- I.d. to suffer one year rigorous imprisonment vide Judgment and Order dated 25/11/1999 passed by II Addl. Sessions Judge, Pandharpur in Sessions Case No. 138 of 1998. Hence, this Appeal.

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

(3.) At the trial, the prosecution has examined as many as 4 witnesses to bring home the guilt of the accused.