VINOD NARBAHDUR BHANDARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant has impugned Judgment and Order dtd. 27/11/2019 passed in Sessions Case No. 326 of 2013 by learned Additional Sessions Judge, Pune, convicting him under Sec. 302 of the Indian Penal Code (for short "the IPC " ) and sentenced to undergo imprisonment for life and to pay fine of Rs.2,000.00, in default of payment of fine to further suffer rigorous imprisonment for three months.

(2.) Heard Mr. Ansari, learned Advocate appointed to represent Appellant and Mrs. Mhatre, learned APP for State. Perused entire record.

(3.) The date and time of incident was 9/10/2012 between 1.00 a.m. to 1.30 a.m. The name of deceased is Smt. Talashi, the wife of Appellant.