AMAR NAGNATH SABALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant has impugned the judgment and order dated 3rd Nov., 1993 passed by the learned Additional Sessions Judge, Solapur, in Sessions Case No. 337 of 1992, convicting him for the offence punishable under Sec. 302 r/w 34 of the Indian Penal Code ('IPC') and sentencing him to undergo RI for life and to pay fine of Rs. 2,000.00, in default, to suffer RI for 6 months.

(2.) Although, the aforesaid appeal was preferred by both, Amar Sable and Rabbani Ismail Shaikh, it may be noted that during the pendency of this appeal, Rabbani Ismail Shaikh expired and hence, the appeal was dismissed qua him vide order dated 5th Sept., 2014. Hence, this appeal is being decided only qua appellant-Amar Sabale.

(3.) The prosecution case in brief is as under :