DHAMMAPAL PUNDLIK GOPNARAYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri J.B. Gandhi, advocate for the appellant and Shri H.R. Dhumale, A.P.P. for the respondent.

(2.) The appellant has challenged the judgment passed by the Sessions Court convicting him for the offence punishable under Sec. 307 of the Indian Penal Code and sentencing him to undergo rigorous imprisonment for three years and to pay a fine of Rs. 500.00, in default to undergo rigorous imprisonment for three months.

(3.) I have examined the record with the assistance of the learned advocate appearing for the appellant and the learned A.P.P. The learned Additional Sessions Judge has exhaustively dealt with the evidence on the record and the finding recorded by the learned Additional Sessions Judge concluding that the appellant is guilty cannot be faulted with. The learned advocate appearing for the appellant has not been able to point out any perversity in the appreciation of evidence by the learned Additional Sessions Judge.