VITHAL KONDIBA PADGHANE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the original accused against the judgment and order, dated 11.6.2012, passed by the learned Sessions Judge, Nanded, in Sessions Case No. 160 of 2011. 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.

(2.) For the sake of convenience, we shall refer the appellant in his original status as accused as he was referred before the trial court.

(3.) The gist of the prosecution case is as under :