REGENT COMPUTRONICS PVT. LTD.

Rupesh Radhakisan Chaudhari Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

JUDGEMENT

(1.) The appellant (Rupesh), original accused No.1 in Sessions Case No. 149 of 2011, is aggrieved by the judgment and order dated 25.09.2014, delivered by the learned Additional Sessions Judge, Ahmednagar, thereby convicting the appellant for the offence of murdering his wife u/s 302 of the Indian Penal Code (hereinafter referred to as "IPC"). Accused No.2 (Deepak A. Varpe) has been acquitted.

(2.) We have heard Shri. V.D. Sapkal, learned Senior Advocate on behalf of the appellant and the learned APP for the State, extensively on 18.09.2020, 19.09.2020 and 21.09.2020. With their assistance, we have been taken through the R&P, threadbare. The testimony of the witnesses has been read out to us, elaborately.

(3.) This case is wholly based on circumstantial evidence and a motive for the appellant to kill his wife.

Click here to view full judgment.

RUPESH RADHAKISAN CHAUDHARI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address