GAJANAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S.D. Chande, learned counsel appearing on behalf of Mrs. Kalasi, learned counsel for the appellant and Shri Pathan, learned Additional Public Prosecutor for the State/respondent.

(2.) Present appeal is against the judgment of conviction in Sessions Case No. 67/2014 for offence punishable under Sec. 302 of the Indian Penal Code by which the appellant/accused is sentenced to suffer imprisonment for life and to pay fine of Rs. 2,000.00 in default to suffer further rigorous imprisonment for three months.

(3.) Case of the prosecution in nutshell is as under :