YASHWANT BABAN CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal by original accused is directed against the judgment and order dated 30th June, 2001, passed in Sessions Case No. 97 of 2000, by the IV Additional Sessions Judge, satara, sentencing the accused to suffer imprisonment for life under section 302 of the Indian Penal Code.

(2.) The appellant has assailed the order on various grounds mentioned in the memo of appeal as also canvassed before us by the learned Advocate appointed to represent the appellant.

(3.) With the assistance of the learned Advocate for the accused and the learned Additional Public Prosecutor, we have scrutinised the record and re-appreciated the evidence on record.