TUKARAM RAU JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 29th October, 2015, in Sessions Case No. 37 of 2014, passed by the learned Additional Sessions Judge, Vaduj, whereby and whereunder the appellant - accused came to be convicted for the ofence punishable under Section 302 of the Indian Penal Code, 1860 ('IPC') and sentenced to sufer imprisonment for life and pay a fne of Rs.20,000/- with default CRIAPPEAL433-2016.DOC stipulation, for having committed murder of Yashodabai (hereinafter referred to as, 'the deceased').

(2.) Shorn of unnecessary details, the background facts leading to this appeal can be stated as under:

(3.) Being aggrieved, the accused has preferred this appeal.