BAPURAO SIDDESHWAR SALAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The 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 a fine of Rs.1000/-, in default to undergo SI for one month, by the Additional Sessions Judge, City Civil & Sessions Court, Borivali Division, Dindoshi, Goregaon, Mumbai, by judgment dated 30 April 2012 in Sessions Case No.134 of 2010, by this Appeal questions the correctness of his conviction and sentence.

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

(3.) In order to effectively deal with the submissions advanced before us by Shri Arfan Sait, learned Counsel appointed for the appellant and the learned APP, it would be useful to refer to the evidence of the prosecution witnesses.