SURESH MADHUKAR SHENDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant challenges judgment and order dtd. 20/7/2017 passed by learned Additional Sessions Judge, Chandrapur in Sessions Case No. 111/2015 whereby he is convicted for offence punishable under sec. 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life and to pay fine Rs.50,000.00 and in default of payment of the fine amount to suffer rigorous imprisonment for six months. The appellant is also given set-off under Sec. 428 of the Indian Penal Code since he is in jail.

(2.) Heard learned Counsel Shri S.G. Joshi appointed for the appellant and learned Additional Public Prosecutor Shri M.J. Khan for the State.

(3.) The case of the prosecution in a nutshell is as under: The crime is registered on the basis of report lodged by one Sunil Shendre on