SHRIMANT BAPU BARDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, original accused, has challenged the judgment and order dated 20th July 2013 passed by the learned Additional Sessions Judge-4, Solapur in Sessions Case No.178 of 2008 thereby convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to suffer rigorous imprisonment for life and to pay a fine of Rs.200/-, in default of the payment of fine to suffer further rigorous imprisonment of three months.

(2.) The facts which are necessary to decide the present appeal can briefly be stated thus:

(3.) Heard Miss. Apeksha Vora, Advocate appointed from the Legal Aid Committee and Mrs. Shinde, the learned APP for the State at length. We have also perused the entire record made available before us.