SWAPNIL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant, who stands convicted for offence punishable u/s. 302 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs. 1,000/ -, in default of which to undergo further rigorous imprisonment for six months, by the Sessions Judge, Nanded, by judgment dated 21.12.2012 in Sessions Case No. 79/2011, by this appeal questions the correctness of his conviction and sentence.

(2.) FACTS as are necessary for the decision of this appeal may briefly be stated thus:

(3.) ON the case being committed to the Court of Sessions, the trial Court vide Exhibit 5 framed charge against the appellant for offence punishable u/s. 302 of the Indian Penal Code. The appellant denied his guilt and claimed to be tried. Prosecution in support of its case examined 12 witnesses. The defence of the appellant was of denial. The trial Court, on appreciation of the evidence, convicted and sentenced the appellant as afore -stated.