TARUN ALIAS HANIF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival arguments on this Criminal Appeal preferred by the appellant/orig.accused challenging the judgment and order of conviction dated 22 nd June, 2004 passed by the IIIrd Additional Sessions Judge, Thane in Sessions Case No.382 of 2003.

(2.) By the impugned judgment and order, the appellant/accused was convicted for the offence punishable under Section 302 of IPC and was sentenced to suffer life imprisonment and also to pay fine of Rs.500/, in default to suffer RI for one month.

(3.) The case of the prosecution, in nutshell, is as under :