SURAJ JAGANNATH JADHAV Vs. STATE OF MAHARASHTRA (THROUGH DEHU ROAD POLICE STATION, DEHU ROAD, DISTRICT PUNE)

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 21st December, 2012, passed by the Sessions Judge, Pune in Sessions Case No.317 of 2011, thereby convicting the Appellant/accused - Suraj Jagannath Jadhav for the offence punishable under Section 302 the Indian Penal Code [for short 'IPC'] and sentencing him to suffer imprisonment for life and also to pay a fine of Rs. 100/-, in default of payment of fine to suffer rigorous imprisonment for six months. Hence this Appeal is filed by the Appellant challenging the conviction and sentence.

(2.) The prosecution case, in brief, is as under:

(3.) After recording the evidence and conducting fullfledged trial, the trial Court convicted the Appellant - accused for the offence punishable under Section 302 of the IPC and sentenced him to suffer life imprisonment and to pay fine, as aforestated. Hence this Appeal is preferred by the accused - Appellant challenging the conviction and sentence.