BAPU (NANDU) PRABHU KOLI @ RAUT Vs. STATE OF MAHARASHTRA, THROUGH TULJAPUR POLICE STATION, TQTULJAPUR, DIST OSMANABAD

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 26th July, 2013, passed by the Sessions Judge, Osmanabad in Sessions Case No.52 of 2012, thereby convicting the accused/Appellant Bapu (Nandu) Prabhu Koli @ Raut for the offence punishable under Section 302 of the Indian Penal Code (for short "I.P. Code") and sentencing him to suffer imprisonment for life and to pay fine of Rs. 10,000/ (Rupees Ten Thousand only), and in default of payment of fine, to suffer rigorous imprisonment for a year.

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

(3.) After recording the evidence and conducting full fledged trial, the trial Court convicted the accused for the offence punishable under Section 302 of the I.P. Code and sentenced him to suffer imprisonment for life and to pay a fine, as aforestated. Hence this Appeal by the accused.