MANOHAR DADARAO LANDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN Sessions Case No. 56/93, additional Sessions Judge, Ambajogai, has convicted the accused for offence punishable under section 302 of Indian penal Code and sentenced him to suffer imprisonment for life and to pay a fine of Rs. 1,000/-, in default, further rigorous imprisonment for 6 months. Being aggrieved by this conviction and sentence, appeal is filed through jail by the appellant, and Shri P. M. Shah is appointed as Counsel for the appellant.

(2.) HEARD Shri P. M. Shah, Counsel appointed for the appellant, and Shri K. M. Babhulgaonkar, Additional Public prosecutor, for the respondent State.

(3.) THE facts giving rise to this prosecution case are as follows :