BABULAL GHANSHYAM THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant through this appeal has challenged the judgment and order dated 31.1.2006 passed by the learned 10th Ad-hoc Additional Sessions Judge, Mumbai in Sessions Case No.908 of 2005. By the said judgment and order, the learned Judge convicted the appellant under Section 307 of IPC. For the offence under Section 307 of IPC, the appellant was sentenced to suffer RI for five years and fine of Rs.500/- in default RI for 15 days.

(2.) The prosecution case briefly stated is as under:

(3.) I have heard the learned advocate for the appellant and the learned APP for the State. I have perused the judgment and order as well as evidence on record.