KISHORE KANHYA RAVATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant -original accused has preferred this Appeal against the judgment and order dated 06.10.2005 passed by the learned 3rd Ad hoc Additional Sessions Judge, Palghar in Sessions Case No. 203 of 2004. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to RI for life and to pay a fine of Rs. 10,000/ - in default SI for one month.

(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. We have carefully considered their submissions, the judgment and order passed by the learned Sessions Judge and the evidence in this case. After carefully considering the matter, for the reasons stated below, we are of the opinion that the appellant strangulated Sundarabai and caused her death.