RAVI SUBHASH NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein stands convicted for the offence punishable under sec. 302 of Indian Penal Code and sentenced to suffer Rigorous Imprisonment for life and to pay fine of Rs.5000.00 i.d. to suffer R.I. for six months. The appellant is also convicted for the offence punishable under sec. 315 of Indian Penal Code and sentenced to suffer R.I. for 3 years by Additional Sessions Judge, Palghar in Sessions Case No. 68 of 2012 vide Judgment and Order dtd. 31/10/2013. Hence, this appeal.

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

(3.) At the trial, prosecution examined as many as 13 witnesses to bring home the guilt of the accused.