MACCHIDRA NAMDEO SHELAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant who stands convicted for an offence punishable under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs.2,000/-, in default of which to undergo further RI for 4 months, by the Ad-Hoc Additional Sessions Judge, Pune, by judgment dated 30.6.2004, by this appeal questions the correctness of his conviction and sentence.

(2.) Facts as are necessary for the decision of this appeal may briefly be stated thus:

(3.) Prosecution in support of its case, examined 8 witnesses. The Trial Court upon appreciation of the evidence, convicted and sentenced the appellant as aforestated while acquitting original accused no.2.