SANTAJI WAMAN GOPALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant has questioned correctness of Judgment and Order dtd. 25/9/2013 passed in Sessions Case No. 66 of 2011 by the learned Additional Sessions Judge, Pune, convicting him under Sec. 302 of the Indian Penal Code (for short, "I.P.C.") and sentencing to suffer life imprisonment and to pay a fine of Rs.2,000.00, in default of payment of fine to further suffer rigorous imprisonment for three months. The trial Court has held Appellant to be entitled for set-of for the period of detention already undergone by him as per (for short, "Cr.P.C.").

(2.) Heard Ms.Pawar, learned Advocate for Appellant and Ms.Shinde, learned A.P.P. for Respondent-State. Perused entire record.

(3.) Brief facts of the case are as under:-