ANIL NAMDEV NAIKNAVARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 2nd September, 2013, passed by the Additional Sessions Judge, Majalgaon in Sessions Case No.47 of 2012, thereby convicting the accused/Appellant - Anil s/o Namdev Naiknavare for the offence punishable under Section 302 of the Indian Penal Code (for short "I.P. Code") and sentencing him to undergo rigorous imprisonment for life and to pay fine of Rs.20,000/- (Rupees Twenty Thousand), and in default of payment of fine, to suffer rigorous imprisonment for nine months.

(2.) Criminal Writ Petition No.915 of 2014 is filed by the Petitioner-Appellant praying therein to release him on bail considering the HIV disease infected to him and his wife. Criminal Writ Petition No.1240 of 2014 is filed by the Petitioner-Appellant praying therein that pending hearing and disposal of Writ Petition No.915 of 2014, the Petitioner-Appellant be released on bail.

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