BALAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Criminal Appeal is directed against the Judgment and Order of conviction passed by the learned Additional Sessions Judge, Latur dated 20th August, 2011 in Sessions Case No.16 Of 2010, by which the Court below convicted the appellant/accused for the offence punishable U/Section 302 of the Indian Penal Code, 1860 ( In short, the I.P.Code ) and directed that the appellant should suffer imprisonment for life and to pay G.A.Ghule (P.A.) fine of Rs.2000/- and in default of payment of fine, he was further directed to undergo rigorous imprisonment for five months.

(2.) The facts giving rise to the prosecution case can be narrated conveniently as under :-

(3.) We have heard Mr. V.N. Damale alongwith Mr. K.K. Kulkarni, Advocates for the Appellant (Ori.Accused) and Mr. S.D. Kaldate, learned A.P.P. for the State of Maharashtra.