SUBHASH DEVYA RAVATE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant -original accused against the judgment and order dated 1.7.2008 passed by the learned 3rd Additional Sessions Judge, Palghar in Sessions Case No. 123 of 2006. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to R.I. for life and fine of Rs. 1000/ - in default R.I. for four months.

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

(3.) WE have heard the learned Advocate for the Appellant and the learned A.P.P. for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned Advocates for the parties, the judgment delivered by the learned Sessions Judge and the evidence on record, for the reasons stated below, we are of the opinion that there is no merit in the appeal.