RAMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant was tried in Sessions Case No. 241 of 1994 by the Sessions Judge, Amravati, under section 307 of the Indian Penal Code.

(2.) THE learned Sessions Judge, amrawati convicted the accused under section 307 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for five years and fine of Rs. 1000/- and in default to suffer rigorous imprisonment for six months.

(3.) THE Judgment of conviction is based on the testimony of PW-1 Mamta, pw-2 Manoj and PW-5 Laxmibai.