PINTU @ ARJUN SURAJI SURYAVANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant who stands convicted for an offence punishable under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs.10,000/-, in default of which to undergo further RI for 6 months, by Ad-Hoc Additional Sessions Judge-2, Sangli, by judgment dated 26.8.2008 in Sessions Case No. 33 of 2008, by this appeal questions the correctness of his conviction and sentence.

(2.) The facts in brief, as are necessary for the decision of this appeal, may briefly be stated thus:

(3.) In order to effectively deal with the submissions advanced before us by Shri Kocharekar, the learned Counsel for the appellant and the learned APP, it would be useful to refer to the evidence of the prosecution witnesses.