SHAHEJAD UMAR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, original accused, has questioned the correctness of his conviction and sentence by the present appeal, challenges the judgment and order dated 21.2.2013 passed by the Sessions Judge, Raigad in Sessions Case No. 70 of 2012, thereby convicting the appellant for an offence punishable under Section 302 of the Indian Penal Code (IPC) and is sentenced to suffer life imprisonment and to pay fine of Rs.2000/-, in default of which to suffer further rigorous imprisonment of 6 months.

(2.) The facts which can be enumerated from the record, may briefly be stated thus:

(3.) In order to effectively deal with the submissions advanced before us by Shri M.K. Kocharekar, learned Counsel for the appellant and Mrs. S.D. Shinde, the learned APP, it would be useful to refer to the evidence of the prosecution witnesses.