JIVAN @ ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for both the parties.

(2.) The present appeal is filed against the judgment and order of conviction passed by learned Additional Sessions Judge-5, Nagpur dtd. 30/11/2019, whereby, accused was convicted for the offences punishable under Sec. 302 of the Indian Penal Code, 1860, (for short "IPC"), and sentenced to suffer rigorous imprisonment for life and directed to pay a fine of Rs.5000.00 (Rupess Five Thousand Only), in default of payment of fine he shall suffer rigorous imprisonment for two years.

(3.) Brief facts of the prosecution is that,