(1.) Appellant has challenged his conviction for the offence punishable under Section 302 of the Indian Penal Code, for which he is sentenced to suffer rigorous imprisonment for life and also to pay a fine of Rs.500/; in default of payment of fine, to suffer rigorous imprisonment for six months.
(2.) The appellant is convicted in Sessions Trial No.78 of 2012 by Additional Sessions Judge, Achalpur. Being aggrieved by the Judgment of conviction, the appellant has filed the present appeal.
(3.) The case of prosecution, in short, is as under :