TUKARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is convicted under Section 302 of the Indian Penal Code and sentenced to suffer life imprisonment and to pay a fine of Rs. 500/- by IInd Ad-Hoc Additional Judge, Washim, in Sessions Trial No. 114 of 2005. By this appeal, the appellant questions the correctness of his conviction and sentence.

(2.) The prosecution case in short is :-

(3.) Fir was lodged by PW 7 Sunita, widow of deceased on the same day at about 12:15 p.m. Before lodging of the FIR, the accused Tukaram was brought to the Police Station, Risod and he confessed of having committed the murder of Shriram in the presence of PW 7 Sunita and PW 8 Rukhmabai. The motive for crime was illicit relation of deceased Shriram with Ratnamala wife of brother of the accused Tukaram. On the basis of the FIR, Crime No. 131 of 2005 was registered by Risod Police Station, for the offence punishable under Section 302 of the Indian Penal Code. The accused was arrested and he gave information which led to recovery of axe - murder weapon. The blood stained clothes of the accused were seized. Spot Panchnama and Inquest Panchnama were conducted. After completion of the investigation, charge-sheet came to be filed and the case was committed to the Sessions Court.