PRABHAKAR VYANKATRAO KHADSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by his conviction by the learned Additional Sessions Judge, Amravati, for offence punishable under Section 302 of the Penal Code, accused No. 1 Prabhakar in Sessions Case No. 185/90 before the Additional Sessions Judge, Amravati, has preferred this appeal.

(2.) Facts, which led to prosecution of the appellant along with two others, are as under: -

(3.) The learned Sessions Judge, Amravati, charged the appellant and two others of offence punishable under Section 302 read with Section 34 of the Penal Code. THE three accused pleaded not guilty and hence were tried before the learned Additional Sessions Judge, Amravati, to whom the case was assigned. After considering the prosecution evidence in the light of defence of denial taken, the learned Additional Sessions Judge proceeded to acquit Ishwar and Tukaram, who had been arrayed as accused Nos. 2 and 3, but convicted the appellant and sentenced him to imprisonment for life. Aggrieved thereby, he has preferred this appeal.