ANIL S/O. LAXMANRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (the accused) has challenged judgment and order dtd. 24/6/2021 passed by learned Additional Sessions Judge, Amravati in Sessions Case No.41/2016.

(2.) By the said judgment impugned, the accused is convicted for offence under Sec. 307 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years and to pay fine Rs.5000.00, in default, to undergo simple imprisonment for one month.

(3.) Facts of the prosecution case necessary for disposal of the appeal are as under: