SHRIKANT BAPURAO GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 20th April, 2009, passed by the Sessions Judge, Kolhapur in Sessions Case No.138 of 2007, thereby convicting the Appellant/accused - Shrikant Bapurao Gaikwad for the offence punishable under Section 302 the Indian Penal Code [for short 'IPC'] and sentencing him to suffer rigorous imprisonment for life and also to pay a fine of Rs. 1,000/-, in default of payment of fine to suffer further rigorous imprisonment for a term of 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 full-fledged 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 afore-stated. Hence this Appeal is preferred by the accused - appellant challenging the conviction and sentence.