MANKESH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE accused, punished with life imprisonment and to pay fine of Rs.25,000/ - or in default to suffer further R.I. for six months for the offence under Section 302 of Indian Penal Code vide judgment dated 03.12.2012 in Sessions Trial No. 314 of 2012 by the Ad -hoc Additional Sessions Judge - I, Nagpur, has preferred this appeal under Section 374(2) of the Criminal Procedure Code.

(2.) WE have heard Shri Tiwari, learned counsel for the appellant - accused and Shri Nayak, learned Additional Public Prosecutor for the respondent - State.

(3.) AFTER completing investigation, the charge sheet was filed and in due course the matter was referred to Sessions Court. The Sessions Court found death of Lakhan to be homicidal. It further found the appellant guilty of committing murder of Lakhan on 10.04.2012 in between 7.30 to 8.00 P.M. by causing grievous injury on his vital part viz. Chest and right elbow with knife.