BALU MUKUNDA PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant (hereinafter referred to as the accused) who has been convicted and sentenced to suffer imprisonment for life and to pay fine of Rs. 2000/(Rupees Two Thousand), in default to suffer simple imprisonment for two months for the offence punishable under Section 302 of the Indian Penal Code (for Short the IPC) as per the judgment and order dated 30.10.2009 passed by the Additional Sessions Judge, Dhule in Sessions Case No. 15 of 2009 has preferred this appeal challenging the said judgment and order of conviction and sentence recorded against him.

(2.) The facts of the prosecution case, in short, are as under:

(3.) In response to the notice learned APP has appeared on behalf of the respondent/State.