RAMCHANDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant (Ramchandra Shenfadu Patil), through the assistance of the High Court Legal Services Sub Committee, Aurangabad. He prays for setting aside the judgment and order of conviction dated 28.10.2010 delivered by the learned Additional Sessions Judge, Amalner in Sessions Case No.26/2009. Vide the said judgment, the appellant was held guilty of having committed the offence of murdering his mother (Indubai), punishable under Section 302 of the Indian Penal Code and was, therefore, sentenced to suffer imprisonment for life.

(2.) We have heard the submissions of the learned advocate for the appellant on 09.12.2020. After the learned prosecutor made his submissions, we had passed the following order on 09.12.2020:-

(3.) Since insufficient record was placed before us on 17.12.2020, we had passed the following order:-