ARJUN PUNA SONI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, original accused, has questioned the correctness of the judgment and order dated 3rd March 2012 passed by the learned additional Sessions Judge, Sewree, Mumbai in Sessions Case No.264 of 2011, thereby convicting him for an offence punishable under Section 302 of the Indian Penal Code and is sentenced to suffer life imprisonment and to pay fine of Rs.6000/-, in default of the payment of fine, to suffer further rigorous imprisonment for 6 months.

(2.) The facts which are necessary for the decision of the present Appeal can briefly be stated thus:

(3.) Heard Dr. Yug Mohit Chaudhary the learned Counsel appearing for the Appellant and Smt. V.R. Bhonsale, the learned APP for the State at length and also perused the entire record.