RAJESH BHAURAO SADANSHIV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant herein stands convicted for offence punishable under Section 302 of Indian Penal Code and is sentenced to suffer rigorous imprisonment for life and fine of Rs.500/- in default further rigorous imprisonment for 3 months by the 2nd Ad-hoc Additional Sessions Judge, Akola in Sessions Trial No. 153 of 2005 by a judgment and order dated 1.11.2006. Being aggrieved by the said judgment, the appellant herein has preferred the present criminal appeal.

(2.) THE case of the prosecution in nutshell is that:-

(3.) PROSECUTION witness no.5 Vijay Dhokne, PW6 Harshwardhan Gavai and PW7 Samadhan Dhokne are the eyewitnesses to the said incident and have been examined by the prosecution to establish the culpability of the accused Rajesh.