NANDAKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The appellant/original accused has filed this appeal against the judgment and order dtd. 5/5/1997 passed by the Additional Sessions Judge, Mumbai thereby convicting the appellant for the offence punishable under Sec. 302 of the Indian Penal Code (IPC) and the appellant was sentenced to suffer imprisonment for life and to pay fine of Rs.500.00, in default he was directed to suffer rigorous imprisonment for two months.

(3.) The case of the prosecution can be summarized as under:-