MAHADEV @ GOTYA KISAN JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant has challenged the Judgment and Order dtd. 8/1/2016 passed by the 3rd Additional Sessions Judge, Thane in Sessions Case No.01 of 2014.

(2.) The Appellant was the only accused before the Trial Court. The Appellant was convicted for commission of the offence punishable under Sec. 302 of I.P.C. and was sentenced to suffer imprisonment for life and to pay a fine of Rs.1000.00 and in default of payment of fine to suffer R.I. for three months. He was given set-off for the period he was in custody as an undertrial.

(3.) Heard learned Appointed Counsel Mr. D'Souza, for the Appellant and learned APP Ms. Mulekar, for the Respondent-State.