RAJU BABU PATEL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant original accused has preferred this appeal against the judgment and order dated 21st February 2009 passed by the Additional Sessions Judge, Sangli in Sessions Case No. 108 of 1997. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to suffer life imprisonment and to pay fine of Rs. 500/ -.

(2.) THE prosecution case can briefly be stated as under:

(3.) WE have heard the learned appointed Counsel for the appellant and the learned APP for the State. We have carefully considered their submissions, facts and circumstances of the case, judgment passed by the learned Sessions Judge and the record pertaining to this case. After carefully considering the matter, for the below mentioned reasons, we are of the opinion that the appellant caused death of his father Babu Patel by assaulting him with an axe.