HANSRAJ BALAKRAM RAJPUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Rai, learned Counsel for the Appellant and Mr. Thakre, learned APP for the Respondent - State.

(2.) Feeling aggrieved by the Judgment and order dtd. 23/2/2018 passed by the Additional Sessions Judge, Gadchiroli in Sessions Case No. 60/2017, the Appellant/Original Accused has preferred the instant Appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973. The learned Additional Sessions Judge has convicted the Appellant for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter be referred to as 'IPC ') and sentenced him to suffer Life Imprisonment with fine of Rs.1000.00, in default of payment of fine, to suffer Rigorous Imprisonment for one year.

(3.) The facts necessary to decide the Appeal are as under :