VIJAY NARAYAN RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant challenged the judgment of conviction awarded by learned Sessions Judge, Yavatmal in Sessions Case No. 28/2015 by which appellant is sentenced to suffer imprisonment for life and to pay fine of Rs. 10, 000/ in default to suffer rigorous imprisonment for six months for the offence punishable under Section 302 of the Indian Penal Code.

(2.) The case of the prosecution against the appellant can be summarized as under.

(3.) Heard learned counsel Shri Chande appearing on behalf of Shri Kalsi, Advocate for the appellant. He has pointed out omissions and contradictions in the evidence of witnesses and submitted that evidence of eye witnesses are not reliable. Learned counsel has submitted that appeal be allowed and appellant be acquitted for the offence charged against him.