RAMBHAU LAXMAN UIKEY Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order passed by the learned Additional Sessions Judge, Nagpur in Sessions Trial No. 251/13, thereby convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life and to pay a fine of Rs. 500/ - and in default to suffer further imprisonment for one month, the appellant has approached this Court by way of the present appeal.

(2.) THE case of the prosecution as could be gathered from the material placed on record is thus: - -

(3.) UPON completion of investigation, charge -sheet came to be filed against the present appellant in the Court of learned J.M.F.C., Saoner. Since the case was exclusively triable by the Court of Sessions, the learned J.M.F.C. committed the case to the Court of learned Sessions Judge. The learned trial Judge framed the charges. The accused pleaded "not guilty" and came to be tried. At the conclusion of the trial, the learned trial Judge passed the order of conviction and sentenced as aforesaid. Being aggrieved by the order of conviction and sentence, the present appeal is filed.