GAJANAN LAXMAN GHATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Badar, learned Counsel for the appellant, and Shri Jichkar, learned Additional Public Prosecutor for the respondent.

(2.) The criminal appeal is directed against the judgment and order dated 2.12.2003 passed by the Additional Sessions Judge, Khamgaon in Sessions Case No.12/2003 whereby the appellant was convicted for the offence punishable under Section 302 of Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of rupees two thousand and in default of payment of fine, to suffer simple imprisonment for six months. The appellant was acquitted for the offence punishable under Section 498-A of Indian Penal Code.

(3.) The prosecution case, in nutshell, is as follows :