SANJAY RAMCHANDRA YEJGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant has impugned the judgment and order dtd. 3/5/2014 passed by the learned Additional Sessions Judge, Pandharpur, in Sessions Case No.04/2012, by which the learned Judge convicted the appellant for the offence punishable under Sec. 302 of the Indian Penal Code (Rs. IPC') and sentenced him to suffer imprisonment for life for the said offence and to pay a fine of Rs. 2,000/-, in default, to suffer SI for 2 months.

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

(3.) At the outset, we may note that the aforesaid appeal is of the year 2014 and has been on Board for several months. When the appeal was called out, none appeared for the appellant. The name of the Advocate for the appellant was flashed on the electronic board, however, none appeared before us and hence, we were constrained to appoint Mr. Satyam Nimbalkar as an amicus to espouse the cause of the appellant. Accordingly, we heard Mr. Nimbalkar as well as the learned A.P.P.