PUNJAB BHIKA RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has challenged the judgment and order dated 10th February 2006 passed by the 2nd Ad-Hoc Additional Sessions Judge, Sewree, Mumbai in Sessions Case No.402 of 2005 thereby convicting him under Section 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life and to pay a fine of Rs.5000/-, and in default of payment of fine to suffer further R.I. for six months.

(2.) The facts which can be enumerated from the record and are necessary to decide the present appeal can briefly be stated thus:

(3.) The prosecution in support of its case examined in all 12 witnesses. The learned Trial Court after recording the evidence of the prosecution witnesses and after hearing the parties to the said case was pleased to convict the appellant as stated hereinabove.