SATISH MAHADEO KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is convicted for the offence punishable under sec. 302 of the Indian Penal Code and sentenced to suffer Imprisonment for life and to pay fine of Rs.2000.00 and in default thereof to suffer R.I. for 6 months by the Additional Sessions Judge, Pune in Sessions Case No. 198 of 2010 vide Judgment and Order dtd. 31/1/2013. Hence, this appeal.

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

(3.) At the trial, the prosecution examined five witnesses to bring home the guilt of the accused. Whereas the defence examined one witness namely, Sudhir Chaptekar.