KUNDAN GANGARAM SIRSAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by his conviction for an offence punishable under section 302 of the Indian Penal Code and the resultant sentence inflicted upon him, the appellant has preferred this appeal.

(2.) THE facts which gave rise to the appellant's prosecution are as under:-

(3.) THE learned Additional Sessions Judge to whom the case was assigned, framed a charge of offence punishable under section 302 of the Indian Penal Code against the appellant to which the appellant pleaded not guilty. He was, therefore, put on trial.