TULSHIDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the conviction of the appellant by the learned 1st Ad-hoc Additional Sessions Judge, Buldhana for the offences punishable under Section 302 and 201 of the Indian Penal Code and sentences of life imprisonment and fine of Rs. 1000/- and R.I. for two years and fine of Rs. 500/- respectively inflicted upon the appellant on the two counts.

(2.) The facts, which led to the prosecution and conviction of the appellant, are as under:

(3.) Since the appellant pleaded not guilty to the charge of offences punishable under Sections 302 and 201 of the Indian Penal Code, the learned Additional Sessions Judge put the appellant on trial. The prosecution examined in all ten witnesses in its attempt to bring home the guilt of the accused. Upon consideration of the evidence tendered, the learned Additional Sessions Judge held the appellant guilty and convicted and sentenced him as aforementioned. Aggrieved thereby he has preferred this appeal.