PRASHANT SHANTWAN SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant was tried in the Court of Additional Sessions Baramati, in Sessions Case No.27 of 1996 for offences punishable under section 302 and 452 of the Indian Penal Code. By his judgment and order dated 12 8.1997 the learned Sessions Judge has convicted the appellant under section 302 of the I.P.C. and has sentenced him to suffer imprisonment for life end to pay fine of Rs.500/-. In default of payment of fine the appellant has to suffer R.I. for six months. The appellant is further sentenced to suffer R.I. for two years and to pay a fine of Rs.500/- for offence punishable under section 452 of the I.P C. In default of payment of fine he has to suffer R.I. for six months. The substantive sentences are to run concurrently.

(2.) BEING aggrieved by the said judgment and order, the appellant has preferred the present appeal. For the sake of convenience the appellant is referred to as "the accused".

(3.) MARTHA was living in a house in Vasant Nagar, Baramati along with deceased Pravin and her daughter-in-law P.W.10 Sushma. The accused and his wife were living in the neighbourhood. The relations between the deceased and the accused were strained on account of the partition of the property at Shirsuphal. The accused was unemployed. The deceased was looking after the cultivation of the agricultural land.