MOHAN S/O. JAIRAM MASULE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the Judgment and Order passed by the learned Sessions Judge, Amravati dated 18th Sept., 2014 in Sessions Trial No.155 of 2012 and convicting the appellant for the offence punishable under Sec. 302 of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay a fine of Rs.500/and in default to undergo rigorous imprisonment for six months, the appellant has approached this Court.

(2.) The prosecution case, in brief, is as under :

(3.) Deceased Chandrakala was a widow. She was having three sons. She used to reside at village Shahapur rehabilitation near the house of her sister Tulsabai. She used to undertake the job of preparing food along with the accused. Hence, the accused was on visiting terms to her house.