MITARAM TOHIDAS VAIDYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (the accused) has challenged judgment and order dtd. 27/11/2018 passed by learned Sessions Judge, Gondia (learned Judge of the trial court) in Sessions Trial No.72/2016.

(2.) By the said judgment impugned in this appeal, the accused is convicted for offence punishable under Sec. 302 of the IPC and sentenced to undergo rigorous imprisonment for life and pay fine Rs.2000.00, in default, to undergo further imprisonment for 2 months.

(3.) Brief facts of the prosecution case are as under: