MANOJ BUDHA CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant and one Dnyandeo Gopinath Pawar, were the accused in Sessions Case No. 95 of 2008, in the Sessions Court at Latur. The appellant was described as the 'accused No.1' and the said Dnyandeo was described as the 'accused No.2,' in the said case. The charge against the appellant and the said Dnyandeo was of an offence punishable under Section 302 of I.P.C. r.w. Section 34 of I.P.C. The trial held by the Adhoc Additonal Sessions Judge-2, Latur, resulted into conviction of the appellant and the said Dnyandeo. The appellant and the said Dnyandeo, both were sentenced to suffer imprisonment for life and also to pay fine of Rs.1000/- each. The appellant being aggrieved by the said order of conviction and sentence, has filed the present appeal.

(2.) We are informed that the said Dnyandeo has not filed any appeal.

(3.) The prosecution case projected before the trial court, was as follows:-