POPAT GANPAT DHUMAL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal preferred by Appellant against the Judgment and Order dated 22/11/2011 passed by the Sessions Judge, Pune, in Sessions Case No.375/07. By the impugned Judgment and Order, the Appellant was convicted for the offence punishable u/s 302 of the Indian Penal Code and was sentenced to suffer imprisonment for life and to pay a fine of Rs.1,000/- and in default to undergo rigorous imprisonment for six months.

(2.) We have heard learned Counsel Mr.Daulat Khamar and learned APP Ms.P.P. Shinde for the State of Maharashtra.

(3.) The prosecution case in brief is as follows;