RAVINDRA SADASHIV MALI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant, who stands convicted for offence punishable under Section 302 read with Section 34 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs. 5000/ -, in default of which to undergo RI for one year, by the 1st Ad -hoc Additional Sessions Judge, Islampur, by judgment dated 29/11/2006, in Sessions Case No. 12 of 2006, by this appeal challenges his conviction and sentence.

(2.) FACTS , as are necessary for the decision of this appeal, may briefly be stated thus:

(3.) SINCE the only witness who supported the prosecution is PW 2 - Arif Mujawar and since he is the only witness on whom the trial court has placed reliance, it would be useful to refer to the evidence of this witness.