BABLU ALIAS ABDUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment of conviction and order of consequential sentence dtd. 21/9/2021 passed by the Court of Additional Sessions Judge-2, Latur ('trial Court') in Sessions Case, No. 65 of 2019. The appellant was the accused in the said case. He has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code ('I.P.C.'), and therefore, sentenced to suffer imprisonment for life and to pay fine of Rs.10,000.00 with default stipulation.

(2.) The facts in brief, giving rise to the prosecution case, are as follows :-

(3.) Lakhan was rushed to Government Hospital, Latur. On the following day he was shifted to Vivekanand Hospital. He, however breath his lat. Lakhan's brother, PW 2 - Prashant lodged the First Information Report ('F.I.R.') (Exh.36) with Gandhi Chowk Police Station, Latur.