VENKATESH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed by the appellant, aggrieved by the judgment and order passed by the Additional Sessions Judge, Osmanabad on 27th January, 2012, thereby convicting the appellant for the offence punishable under section 302 of Indian Penal Code and sentencing to suffer imprisonment for life and to pay fine of Rs. 500/, in default, to suffer further S.I. for one month.

(2.) The case of the prosecution, in brief, is as under :

(3.) Heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor for the respondent/State. With their able assistance, we have perused the record and also other material placed on record.