SHANKAR BABARAO AGALDARE Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION ARNI, DIST YAVATMAL

JUDGEMENT

(1.) Appellant challenged the judgment of conviction awarded by learned Additional Sessions Judge, Darwha for the offence punishable under Section 302 of the Indian Penal Code by which he is sentenced to suffer imprisonment for life and to pay fine of Rs. 1000/ in default to suffer simple imprisonment for three months.

(2.) The case of the prosecution against appellant in short is as under.

(3.) Heard learned counsel Shri Rai for the appellant. He has pointed out crossexamination of the material witnesses. Learned counsel has submitted that P.W. 2 is interested witness. Her evidence is not reliable. Evidence of P.W. 8 is also not reliable because she was tutored.