DOLI LEDHA RAVIDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Appeal has been filed challenging the impugned Judgment and Order dtd. 31/3/2021, passed by the District Judge and Sessions Court, at Thane in Sessions Case No 277/2017, whereby the Appellant has been convicted for the offence punishable under Sec. 302 IPC and he has been sentenced to undergo imprisonment for life and to pay fine of Rs.1000.00 and in default to suffer S.I. for one month.

(2.) Brief facts of the prosecution's case are as under:

(3.) Charge was framed against accused under sec. 302 of the IPC. The Appellant denied the charge and claimed to be tried.