ANKUR ASHOK THORAT Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant original accused has preferred this appeal against the judgment and order dated 26.11.2007, passed by the learned 8th Ad Hoc Additional Sessions Judge, Pune in Session Case No. 569 of 2006. By the said judgment and order the learned Session Judge convicted the appellant under Section 302 of Indian Penal Code and sentenced him to life imprisonment and fine of Rs. 1,000/ - in default rigorous imprisonment for one year.

(2.) THE prosecution case briefly stated is as under: - -

(3.) WE have heard learned counsel for the appellant and learned APP for the State. We have carefully considered their submissions, the judgment and order passed by the learned Sessions Judge and the evidence in this case. After carefully considering the matter, for the below mentioned reasons, we are of the opinion that there is no merit in the appeal.