SIDDANNA APPARAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal by special leave against the judgment of the High court of Bombay dated 5th December, 1966 dismissing in limine the appeal preferred against the judgment and order dated 16th August, 1966 passed by the Session Judge, Sholapur. The High Court by an order dated 3rd April, 1967 also refused leave to appeal to this Court.

(2.) The appellant was accused No. 1. He was convicted under Section 302 read with Section 34 of the Indian Penal Code and sentenced to imprisonment for life.

(3.) Broadly stated, the charge against the appellant was that he in conspiracy with his brother, accused No. 2, committed murder of Rayansidhappa Shivappa Patil and Mahadeo Sidran Patil. The defence of both the appellant and his brother was one of total denial.