NARAYAN PANDHARINATHMAHASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned appointed advocate Mr Murtaza Najmi for the appellantaccused. Also heard learned Additional Public Prosecutor for the State.

(2.) The present appeal is preferred by the appellant who is presently in jail since the day of his arrest, challenging the judgment and order dated 23rd May, 2007 in Sessions Case No.167 of 2006. The appellantaccused was convicted for the offence under section 302 of IPC and was sentenced to suffer imprisonment for life and to pay fine of Rs.1000/in default to suffer imprisonment for two years.

(3.) The case of the prosecution, in nutshell, is as under: