GAFRYA THEDA BARELA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal, filed under Section 374 (2) of the Code of Criminal Procedure, 1973, by the appellant, challenges the judgment and order of conviction and sentence passed by learned 1st Ad hoc Additional Sessions Judge, Jalgaon in Sessions Case No. 57/2005 dated 23rd June, 2006, thereby convicting the appellant for the offences punishable under Sections 147, 148, 302 read with section 149 of the Indian Penal Code and sentencing him to suffer imprisonment for life and imposing fine for causing murder of one Khajan.

(2.) Background facts, which are not in dispute, may be stated as under :

(3.) The prosecution case, in brief, may be summarized as under :