PRAVIN KHIMJI CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for the offence punishable under sec. 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and fine of Rs.1,000.00 in default to suffer simple imprisonment for 3 months by the learned Sessions Judge, Raigad, Alibaug in Sessions Case No.102 of 2011 vide judgment and order dated 5th April 2012. Hence, this appeal.

(2.) Such of the facts that are necessary for the decision of this appeal are as follows :-

(3.) The statement of the accused was recorded by the Police on 28 th April 2011 to ascertain the background in which the accused had committed the offence. The accused had disclosed as follows :-