PRAKASH TUKARAM BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Appeal has been filed challenging the impugned Judgment and Order dtd. 18/12/2019 passed by the Additional Sessions Judge, Pune Dist. in Sessions Case no. 823/2016 whereby the Appellant was convicted of the offence punishable under Sec. 302 r/w 34 of the Indian Penal Code (IPC) and has been sentenced to undergo Imprisonment for Life and pay a fine of Rs.5,000.00 and in default to undergo Simple Imprisonment for 3 months.

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

(3.) Charges were framed under Ss. 302 r/w 34 of the Indian Penal Code against the present Accused-Appellant and co-Accused Subash Kengar to which they pleaded not guilty and claimed to be tried.