GOPALRAO DNYANOBAJI BORKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of learned Counsel for the parties.

(2.) By this appeal, the appellant (hereinafter referred as 'accused') has challenged the judgment and order of sentence passed by the Additional Sessions Judge-3, Amravati on 29/04/2019 in Sessions Case No.178/2016 whereby the accused is convicted of the offence punishable under Sec. 302 of the Indian Penal Code (hereinafter referred to as 'the IPC' for short) and is sentenced to suffer imprisonment for life and fine of Rs.1000.00 in default, further imprisonment of one month.

(3.) From the material on record, case of the prosecution unfolds as under: