SANJAY S/O MARUTI DOULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant who is convicted for the offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs.2,000/- with a default stipulation to undergo further rigorous imprisonment for six months in the event of non-payment of fine by the Additional Sessions Judge at Vaijapur in Sessions Case No.305 of 2012, by judgment dated 30.04.2014, this appeal under Section 374(2) of the Code of Criminal Procedure questions the correctness of the conviction and sentence.

(2.) The facts prosecution case in narrow compass are as under :

(3.) We have heard Mr. Joydeep Chatterji, learned counsel for the appellant and Mr. Anand S. Shinde, learned APP for respondent / State at length. We have gone through the evidence of prosecution witnesses including dying declarations and stock of documentary evidence with able assistance of learned counsel for the appellant and learned APP for the State.