SURESH @ RAMCHANDRA LAXMAN BHOPI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant stands convicted for the offence punishable under Section 302 of the Indian Penal Code ('IPC') and sentenced to suffer RI for life and also to pay a fine of R.1,000/-, in default, to suffer further RI for three months, by the 12th Ad-hoc Judge at Sewree, by Judgment and Order dated 21st February, 2007, in Sessions Case No.288 of 2003. By this appeal, the Appellant questions the correctness of his conviction and sentence.

(2.) The prosecution case can be briefly stated as under:

(3.) On committal of the case to the Court of Sessions, charge came to be framed vide Exhibit 2 as against the Appellant for the offence punishable under Section 302 of the IPC. The Appellant pleaded not guilty and claimed to be tried.