SANTOSH BABURAO SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellant - original accused has preferred this Appeal against the judgment and order dated 17th August, 2007 passed by the learned Additional Sessions Judge, Pune in Sessions Case No. 637 of 2006. By the said judgment and order the learned Sessions Judge convicted the Appellant under Section 302 of the Indian Penal Code and sentenced him to imprisonment for life and fine of Rs. 5,000/ -, in default rigorous imprisonment for one year.

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

(3.) WE have heard learned counsel for the Appellant and the learned APP for the State. We have carefully considered their submissions, the facts and and circumstances of this case, the judgment and order passed by the learned Sessions Judge and evidence in this case. After carefully considering the matter, for the below mentioned reasons, we are of the opinion that the prosecution has not proved its case against the Appellant beyond reasonable doubt.