UMESH KISHORE GARODIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has impugned the Judgment and Order dated 9th October 2009 passed by the learned Additional Sessions Judge, Raigad at Alibag, District Raigad in Sessions Case No.17 of 2009, convicting him for an offence punishable under section 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life and to pay fine of Rs.5 lakhs, in default of payment of fine, to further undergo rigorous imprisonment for two years.

(2.) Heard Shri Sejpal, the learned counsel appearing for the appellant and Shri Yagnik, the learned APP for State. Perused the entire record.

(3.) The date and time of incident is 14th October 2008 between 3.00 to 4.00 pm.