SHERKHAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is filed by the Appellant original accused, challenging the Judgment and Order dated 08.12.2011, passed by the learned Addl.Sessions Judge, Bhokar in Sessions Case No.65/2010, thereby convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code, and sentencing to suffer rigorous imprisonment for Life, and also to pay a fine of Rs.1000/- [Rs. One thousand only] in default to suffer further rigorous imprisonment for three months.

(2.) The prosecution's case in nutshell is as under:

(3.) The trial Court framed the charge and after fullfledged trial, convicted the appellant for the offence punishable under Section 302 of Indian Penal Code and sentenced to suffer rigorous imprisonment for life and also to pay a fine of Rs.1000/- in default to suffer further rigorous imprisonment for three months.