NARENDRA DHUDAKU ISHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Criminal Appeal is directed against the Judgment and Order of conviction passed by the learned Sessions Judge, Dhule dated 29th November, 2011, in Sessions Case No.37 Of 2010 where-by the learned Sessions Judge was pleased to convict the appellant (original accused) for G.A.Ghule (P.A.) the offence punishable U/Section 302 of the Indian Penal Code, 1860. ( In short, the I.P.Code). The learned Sessions Judge sentenced him to suffer imprisonment for life and to pay fine of Rs.2000/- Rs. Two Thousand only. and in default, to undergo rigorous imprisonment for three months.

(2.) The detail narration of facts of the prosecution, as it could be gathered from First Information Report Exh.No.39 lodged by Sanjay Madhukar Gaikwad P.W.No.10. is as under :-

(3.) We have heard Mr. Satej Jadhav, learned counsel for the appellant and Mr. P.N. Mule, learned A.P.P for the State of Maharashtra.