RAJENDRA @ RAJU KANADI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal questions the legality of Judgment and Order dtd. 22/7/2014 passed by Additional Sessions Judge, Greater Bombay, in Sessions Case No.240 of 2012 convicting Appellant under Criminal Appeal No. 342.2015.doc Sec. 302 of Indian Penal Code,1860 (for short "IPC") and sentencing him to suffer rigorous imprisonment for life and pay fine of Rs.1,000.00, in default, to suffer rigorous imprisonment for three months.

(2.) Appellant is convicted for committing murder of his friend Manish Harishchandra Thorat (deceased) on 30/11/2011 at about 3.00 p.m. by inflicting blow with knife on his neck, chest and buttock.

(3.) Shorn of unnecessary details, facts of the case which emerge from record are as follows: