SUVARNA JYOTIRAM CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant herein stands convicted for the offence punishable under Section 302 of I.P.C. and is sentenced to imprisonment for life and to pay fine of Rs. 1,000/ in default S.I. for one month by Adhock District JudgeI, Additional Sessions Judge, Sangli by Judgment and Order dated 12 th September, 2007 in Sessions Case No. 134 of 2007.

(2.) The Appellant challenges/questions correctness of the Judgment and Order of the conviction. Hence, this Appeal. The State of Maharashtra being aggrieved by the inadequacy of the sentence imposed against the Appellant has sought enhancement of sentence by filing Criminal Appeal No. 1273 of 2007.

(3.) Such of the facts which are necessary for the decision of this Appeal are as follows :