BHARAT KANTILAL RATANDHARIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is filed against the judgment and order dated 12th August 1997 by Additional Sessions Judge, Ahmednagar in Sessions case No. 184 of 1996 thereby convicting the appellant for the offence punishable under Section 302 I. P. C. and sentencing him to suffer imprisonment for life.

(2.) PROSECUTION case, in brief, is as follows :

(3.) ONE such sale was arranged in the said Saket hotel from 26. 11. 1995 to 12. 1. 1996. The trader Girdharilal visited the exhibition-cum-sale on 31. 12. 1995, a day or two prior to the date of the occurrence of the offence. It appears that on arrival of trader Girdharilal, he received complaint against appellant Bharat who was also known as Jagdish about his working. The appellant, because of such complaint was removed from service the same day i. e. on 31. 12. 1995.