KURSHNA RADHESHYAM NANHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Daga, learned Advocate for the appellant and learned A. P. P. for the State.

(2.) The accused stands convicted for offence under section 302 of I. P. C. and sentenced to suffer R. I. for life and to pay fine of Rs. 1000/- in default to suffer R. I. for one year by the Additional Sessions Judge, Bhandara by his judgment dated 15-4-1999 in Sessions trial No. 6/1998.

(3.) As per the prosecution case the deceased Naresh was assaulted by the accused with knife causing four injuries on the vital part of the body. The defence of the accused was that there was sudden fight between the parties in which accused also received injuries which were not examined by the prosecution. However the trial Court disbelieving the defence convicted that appellant-accused as stated above.