RAMESH TULSIRAM TENDULKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant above named faced trial in Sessions Case No.32 of 2001 before the learned Sessions Judge for Greater Bombay (hereinafter referred to as the learned trial Judge) for the charge under Section 302 of I.P.C. The learned trial Judge by his Judgment and Order dated 28.4.2005 convicted the appellant under Section 302 of I.P.C. and sentenced the appellant to suffer rigorous imprisonment for life and also sentenced the appellant to pay fine of Rs.1000/-.

(2.) Being aggrieved by the aforesaid Judgment & Order dated 28.4.2005, the appellant above named has filed this appeal.

(3.) The prosecution case in gist is as under":