SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal filed by original accused No.1 being aggrieved by order of conviction and sentence passed by the Additional Sessions Judge, Nandurbar, in Sessions Case No. 49 of 2004 decided on 14.02.2007, whereby the appellant was convicted of offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs. 10,000/-, in default, to undergo rigorous imprisonment for one year.

(2.) Briefly stated facts giving rise to this appeal may be stated as below:-

(3.) Police investigated the case. They attached yoke in question. They recorded statements of various witnesses. Ultimately charge-sheet was sent to the Court.