BISAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order passed by the learned Sessions Judge, Chandrapur, dated 31/10/2012 in Sessions Case No. 139/2011, thereby convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code sentencing him to suffer imprisonment for life and to pay fine of Rs. 5,000/ -, and in default to suffer rigorous imprisonment for six months.

(2.) THE prosecution story in a nutshell as could be gathered from the material placed on record is thus :

(3.) MR . M.K. Pathan, learned Additional Public Prosecutor for the State submits that the prosecution has established each and every circumstances beyond reasonable doubt and has further established the chain of events, which leads to no other conclusion than the guilt of the accused. The learned A.P.P., therefore, submits that the appeal deserves to be dismissed.