ABBAS NAWAJ SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal preferred by the sole accused against the Judgment and Order of conviction passed by the V Additional Sessions Judge, Solapur dated 30.10.1999 in Sessions Case No. 81 of 1999. The learned V Additional Sessions Judge, Solapur convicted the Appellant-accused for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life and also to pay fine of Rs. 2,000/- I. D. to suffer R.I. for three months.

(2.) The prosecution case is as under:

(3.) The learned Additional Sessions Judge has framed charge against the accused for the offence punishable under Section 302 of the IPC. The accused pleaded not guilty to the charge and claimed to be tried.