RAJENDRA PANDURANG SONWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal, by the appellant, to his conviction under Section 302 of I.P.C. for which he is sentenced to suffer R.I. for life and to pay a fine of Rs 500/- with default stipulation to undergo further R.I. for six months, in Sessions Case No. 9 of 2009, by the judgment and order dated 6.10.2010, passed by the learned Additonal Sessions Judge, Shahada.

(2.) The prosecution case, unfolded before the trial court, can be summarized as follows:-

(3.) According to us, for better appreciation of rival submissions, advanced by learned counsel Shri V.R. Dhorde, followed by submissions of learned A.P.P. appearing for the respondent-State, it is necessary to advert to the evidence of material witnesses examined during trial, before the Court below.