TANAJI MARUTI KOLEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant (original accused no.1) takes exception to the judgment and order dated 18th December, 2012 in Sessions Case No.147 of 2012, passed by the learned Additional Sessions Judge-2, Solapur, whereby and whereunder accused no.1 came to be convicted for the offences punishable Sections 302 , 201 , 420 , 467 , 468 and 471 of the Indian Penal Code, 1860 ("the Penal Code ") for having committed murder of Kasturabai Tonape ("the deceased"), caused disappearance of evidence thereof in order to screen himself from legal punishment, committed cheating by impersonation, forged a purported power of attorney for the purpose of cheating and also used the said power of attorney as genuine despite having known that it was a forged document, and sentenced to suffer imprisonment for life and pay fne of Rs.2,000/- on the frst count and for varying terms of rigorous imprisonment and fne of Rs.1,000/- each, on rest of the counts, with default stipulation. Accused no.1 was, however, acquitted of the offences punishable under Sections 364 and 120B of the Penal Code. Accused nos.2 to 6 were acquitted of all the offences; punishable under Sections 302 , 201 , 364 , 420 , 467 , 468 and 120B of the Penal Code.

(2.) The gravamen of indictment against the accused runs as under:

(3.) Being aggrieved by and dissatisfed with the impugned judgment of conviction and order of sentence, accused no.1 Tanaji is in appeal.