PARMESHWAR WATUJI SIDAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by his conviction for the offence punishable under Section 302 of the Penal Code and the resultant sentence of imprisonment for life and fine imposed upon him by the learned Additional Sessions Judge, Chandrapur, the convict has preferred this appeal.

(2.) The facts, which led to the prosecution of the appellant, are as under :

(3.) The learned Additional Sessions Judge, Chandrapur, to whom the case was assigned, charged the appellant/accused of the offence punishable under Section 302 of the Penal Code. THE appellant pleaded not guilty and hence was put on trial. In its attempt to bring home the guilt of the appellant, the prosecution examined as many as 19 witnesses. Upon consideration of their evidence, the learned Additional Sessions Judge held that the charge was proved and, therefore, proceeded to convict the appellant of offence punishable under Section 302 of the Penal Code and sentenced him to suffer imprisonment for life and to pay a fine of Rs. 1,000/-, or in default to undergo RI for further period of six months. Aggrieved thereby, the convict has appealed.