NILESH BABURAO GITTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants have challenged the judgment and order of conviction for an offence punishable under section 302 of Indian Penal Code dated 22nd June 2012 passed by learned Additional Sessions Judge-2, Ambajogai, in Sessions Case No.42 of 2011. The appellants were sentenced to suffer imprisonment for life and to pay a fine of Rs.2000/-each, in default, to suffer simple imprisonment for three months.

(2.) The prosecution case, in brief, is as under :--

(3.) The prosecution examined 11 witnesses.