AMIT SAGAR SOLANKI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Appeal questions the correctness of Judgment and Order dtd. 6/6/2025 passed in Sessions Case No. 106 of 2021 by the learned Additional Sessions Judge, City Civil and Sessions Court, Greater Mumbai, whereby the Appellant stands convicted under Sec. 302 of the Indian Penal Code and sentenced to suffer imprisonment for life, along with a fine of Rs.2,000.00, in default of payment of fine, to undergo simple imprisonment of three months.

(2.) Heard Mr. Pareek, learned Advocate appointed by Legal Aid Committee for the Appellant and Smt. Shinde, learned APP for the State. We have also carefully perused the entire record.

(3.) The prosecution case as deciphered from the evidence available on record, can briefly be stated as under :