SAMADHAN MAHADU BADGUJAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Criminal Appeal is directed against the judgment and order passed by the learned IVth Additional Sessions Judge, Jalgaon, in Sessions Case No. 215 of 1992, dated 17-11-1995, convicting the appellant for the offence under section 302, Indian Penal Code, and sentencing him to suffer imprisonment for life and to pay a fine of Rs. 2000/-, in default of payment of fine, to suffer further rigorous imprisonment for one year.

(2.) THE present appellant, his brother Pundlik and mother Zumkabai came to be prosecuted for the offences under sections 302 and 498-A, read with section 34, Indian Penal Code. The learned IVth Additional Sessions Judge has acquitted the brother and the mother of the present appellant by name Pundlik and Zumkabai of the offences punishable under sections 302 and 498-A read with section 34, Indian Penal Code; and has also acquitted the present appellant of the offence under section 498-A, Indian Penal Code.

(3.) THE case of the prosecution in brief is thus;