DNYANESHWAR RAMCHANDRA SURYAWANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective counsel. The judgment and order of the learned Extra Joint Ad-hoc Additional Sessions Judge, Nanded in Sessions Case No. 122 of 2010 dated 13.6.2011, thereby convicting the appellant for the offence under Section 302 of the Indian Penal Code ("IPC") and sentencing him to suffer rigorous imprisonment for life and to pay fine of Rs. 3,000/-, in default, to suffer simple imprisonment for three months is questioned in this appeal.

(2.) Prosecution story, in brief, is as under:-

(3.) Charge was framed against the accused by the learned trial Judge. They pleaded not guilty and claimed to be tried.