DILIP KASHINATH KSHIRSAGAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant -original accused has preferred this appeal against the judgment and order dated 13.03.2000 passed by the learned 2nd Additional Sessions Judge, Nashik in Sessions Case No. 153 of 1999. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to R.I. and fine of Rs. 2000/ - in default R.I. for six months.

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

(3.) WE have heard the learned counsel for the appellant and the learned APP for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned counsel for the parties, the judgment delivered by the learned Judge and the evidence on record, we are of the opinion that the appellant caused murder of deceased Suman.