YOSEF Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant - original accused (hereinafter referred as "accused") has filed this appeal against his conviction in Sessions Case No.76/2009, by judgment dated 30.7.2010, passed by Additional Sessions Judge-2, Jalna. The accused has been convicted under Section 302 of the Indian Penal Code, 1860 and sentenced to suffer imprisonment for life and fine of Rs.1000/-, and in default to suffer rigorous imprisonment for 15 days.

(2.) The case of prosecution in brief is as follows :

(3.) Prosecution brought on record evidence of seven witnesses in the trial Court. The trial Court considered the material brought before it, and relying on the eye witnesses and other evidence, the accused was convicted.