MOHANDAS BALKRISHNA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant who stand convicted for an offence punishable under Section 302 of Indian Penal Code (IPC) and sentenced to imprisonment for life and to pay fine of Rs.1000/-, in default of which to undergo further RI for 6 months, by the Sessions Judge, Ratnagiri, by judgment dated 07.06.2007, in Sessions Case No. 54 of 2006, 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 Arfan Sait, learned Counsel for the appellants and the learned APP, it would be useful to refer to the evidence of the prosecution witnesses.