RAVSAHEB SHIVAPPA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mrs.Jakhade, learned counsel for the appellant/accused and Mrs.Deshmukh, learned A.P.P. for the respondent State.

(2.) By the present appeal, the appellant (hereinafter referred to as the accused for the sake of brevity) takes exception to the conviction and sentence imposed upon him by way of judgment and order dated 10.2.2005 rendered by the Additional Sessions Judge, Gadhinglaj, in Sessions Case No.8 of 2004 thereby convicting him for the offence punishable under Section 302 of Indian Penal Code and sentencing him to suffer imprisonment for life and to pay fine of Rs.1000/-, in default of payment of fine to suffer simple imprisonment for two months.

(3.) The factual matrix of the prosecution case is as follows :-