YOGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal arises out the judgment and order of conviction recorded against the appellant (original accused no. 1) by the learned Additional Sessions Judge, Jalgaon, on 23.11.2011, in Sessions Case No. 80 of 2011, for the offence punishable under Section 302 of the Indian Penal Code, sentencing him to undergo rigorous imprisonment for life and to pay a fine of Rs.2,000/-, in default of payment of fine to suffer further rigorous imprisonment for six months.

(2.) The trial court, in the afore said Sessions Case, was pleased to acquit accused no.2-Leelabai, who is the mother of appellant, for the offences with which she was charged.

(3.) In nut shell, the facts giving rise to the prosecution case, can briefly be stated as follows :-