MANOJ MANSARAM MARASKOLLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Appeal, the Appellant seeks to set aside the impugned Judgment and Order dtd. 8/11/2024 passed by the learned Additional Sessions Judge, Greater Mumbai in Session Case No. 556 of 2022 and consequently seeks acquittal.

(2.) The Appellant is presently undergoing life imprisonment at Kolhapur Central Prison, Kolhapur (C-8213), having been convicted by the learned Additional Sessions Judge in Sessions Case No. 556 of 2022 for an offence punishable under Ss. 302 of the Indian Penal Code, 1860(IPC). He has been sentenced to imprisonment for life with a fine of Rs.2000.00, in default to suffer rigorous imprisonment for four months.

(3.) The prosecution's case is that the Complainant (PW-1), a resident of the Wadi, was aware that, both the deceased and the Appellant were working in the said area and for the past 8 to 10 years, prior to the date of incident, had been sleeping in front of the Rajashree Card Manufacturing Company.