Lokeshwar Singh Panta, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) Appellant has filed this appeal against the judgment and order dated 23-2-2006 passed by a Division Bench of the High Court of Judicature of Bombay, Bench at Aurangabad in Criminal Appeal No. 649/2004 confirming the conviction and sentence of imprisonment for life in respect of an offence punishable under Section 302 of the Indian Penal Code (for short IPC) and a fine of Rs. 500/- with a default stipulation of imprisonment for six months awarded by the learned Additional Sessions Judge, Amalner on 29-9-2004 in Sessions Case No. 28/2000.;