CHUDAMAN GAMBHIRDAS SHAHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By present appeal, appellant/accused has thrown a challenge to judgment and order dated 17.4.2004 convicting him for commission of offence of murder of his paternal aunt Firobai Pardeshi Jagatram Shahu and for causing disappearance of evidence of said offence with intent to screen himself from legal punishment i.e. under Section 302 and Section 201 of IPC and on 1st count sentencing him to suffer imprisonment for life and to pay a fine of Rs.500/- and i/d to suffer SI for 3 months and on 2nd count to suffer RI for 3 years and to pay a fine of Rs.500/- and i/d to suffer SI for 3 months passed by learned 6th Ad-hoc Additional Sessions Judge, Nagpur in Sessions Trial No.553/2000 of said Court. The said trial has arisen out of charge sheet submitted on 22.4.2000 by Parshioni Police Station in the Court of JMFC, Ramtek against the appellant and acquitted accused Anupama @ Munnibai w/o Visaram Mahaling also charged for commission of offences for which the appellant is convicted.

(2.) The facts in brief leading to the registration of said crime and the prosecution case are as under:-

(3.) After committal of case to the Court of the Sessions at Nagpur, said trial was taken up by learned 6th Adhoc Additional Sessions Judge, Nagpur. The appellant vide his plea Exh.12 has pleaded not guilty to charge Exh.11 framed on 22.9.2003 and lateron amended on 12.2.2004 against him and co-accused.