(1.) The Confirmation Case No.1 of 2011 arise out of reference made under section 366 of the Code of Criminal Procedure (hereinafter referred as "Code" for the sake of brevity) by learned Additional Sessions Judge, Kolhapur for confirmation of sentence of death awarded to sole accused in Sessions Case No.141 of 2008 by the judgment and order dated 18th March, 2011. The said accused in his turn has preferred abovestated Criminal Appeal No. 481 of 2012 challenging the said judgment and order of his conviction and such a sentence imposed upon him.
(2.) By the said judgment and order learned Additional Sessions Judge has convicted sole accused at the said Sessions Trial for commission of offence:-
(3.) Such of the facts necessary for deciding present proceedings are as under :
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