LAXMAN SHIVAPPA KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused/appellant, father of deceased Shivaji has challgned the conviction and sentence for the offence punishable under Section 302 of the Indian Penal Code whereby the learned Sessions Judge, Pune by Judgment dated 13th January, 2006, convicted and sentenced the accused to suffer imprisonment for life with fine of Rs.1000/-, in default to undergo R.I for six months.

(2.) FACTS :-

(3.) The charge below Exh.2 for the offence punishable under Section 302 of the Indian Penal Code was explained to the accused. The accused challgned the same by his plea (Exh.3). The accused was in custody and considering financial crunch, legal aid was given to him.