SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Appeal, the judgment and order passed by learned 2nd Additional Sessions Judge, Nagpur on 2nd December, 2002 thereby convicting the appellant/accused for offence punishable under section 302 of the Indian Penal Code ( in short 'IPC') and sentencing him to suffer imprisonment for life, is under challenge.

(2.) Briefly stated, the prosecution case is as under :

(3.) Upon completion of investigation, charge-sheet was filed before the learned Judicial Magistrate, First Class, 7th Court, Nagpur who committed the case to the Court of Sessions at Nagpur ( being Sessions Trial No.421/1995). The charge was framed on 21.1.1997 to which the accused pleaded not guilty and claimed to be tried.