SYED AMIN SYED NABI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has questioned his conviction and consequent order of sentence in the present appeal, which is imposed upon him by the learned Additional Sessions Judge, Amravati in Sessions Trial No.205/2011 dated 23.05.2014 by which the appellant was sentenced to suffer imprisonment for life and to pay a fine of Rs.25,000/- and in default to undergo simple imprisonment for one year for his conviction for the offence punishable under Section 302 of the Indian Penal Code.

(2.) The prosecution case as it is disclosed during the course of trial is as under :

(3.) Subsequently, investigation was conducted by Sanjay Dahake (PW9) and also Prashant Kalputwar (PW8).