DIGAMBAR IRANNA MAJKURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the order of conviction recorded by Adhoc Additional Sessions Judge, Thane in Sessions Case No.376 of 2001 convicting the accused under Section 302 of the Indian Penal Code and sentencing him to suffer imprisonment for life.

(2.) Heard learned Counsel appearing on behalf of the Appellant and the learned Additional Public Prosecutor.

(3.) It is a peculiar case in which we need not go into the merits and facts of the case at all except for that is necessary for deciding the contentions raised by the learned Counsel.