WAMAN SADASHIO NANDESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by judgment and order of conviction dated 5.1.2005, in Sessions Case No.48 of 2004, by which learned 4th Ad hoc Additional Sessions Judge, Chandrapur convicted the appellant for the offence punishable under Section 302 of the Indian Penal Code and directed to suffer imprisonment for life and to pay a fine of Rs.1,000/-, and in default to suffer rigorous imprisonment for six months, appellant/accused has filed this appeal.

(2.) This Court admitted the present appeal on 8.4.2005. Vide order dated 29.7.2005, this Court by suspending substantive jail sentence of the appellant, released him on bail.

(3.) We have heard learned counsel Shri R.R. Gour appointed for the appellant by the High Court Legal Services Sub Committee, Nagpur and learned Additional Public Prosecutor Shri V.A. Thakare for the respondent/State. With able assistance of both learned counsel, we have gone through the record and proceedings and also the impugned judgment.