BABU VANSHA GANGAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal against conviction of the Appellant by the Trial Court. The learned Additional Sessions Judge, Palghar by judgment dtd. 4/9/2015 has convicted Babu Vansha Gangad (Appellant-original accused) of the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short "IPC") and sentenced him to suffer imprisonment for life and to pay a fine of Rs.500.00 and in case of default in the payment of fine, to suffer rigorous imprisonment for one month. For the sake of convenience we shall refer to the Appellant as accused.

(2.) The case of the prosecution is as under:-

(3.) The Appeal was admitted on 8/2/2016 and on that date, Ms. Nasreen S.K. Ayubi, Advocate from the panel of Advocates of the High Court Legal Services Committee was appointed to represent and espouse the cause of the accused.