SADANAND VINAYAK SATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant has challenged the Judgment and Order dtd. 29/04/2011 passed by the Additional Sessions Judge, Nasik, in Sessions Case No.70 of 2010. By the impugned Judgment and Order the Appellant was convicted for commission of offence punishable under sec. 302 of the Indian Penal Code and was sentenced to suffer imprisonment for life and to pay a fine of Rs.5,000.00 and in default to suffer simple imprisonment of three months. The Appellant was granted benefit of set off under sec. 428 of Cr.P.C. The Appellant 's mother, who was the accused No.2, was acquitted.

(2.) Heard Mr.Swapnil Ovalekar, learned counsel for the Appellant and Ms.G.P. Mulekar, learned APP for the State.

(3.) The prosecution case in brief is as follows: