SHANKAR SAYAJI HANDORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellants have challenged the judgment and order dated 7th July, 2004 of their conviction for allegedly committing murder of one Hiraman More around midnight of 19th February, 2003.

(2.) Facts germane for disposal of the appeal can be summarized as follows.

(3.) Hiraman More (deceased) was a poor fisherman residing with his family at Village Vihitgaon, Taluka, District Nashik. In the midnight of 19th February, 2003, he went for fishing. He did not return till the next morning. However, around 8.00 am., accused No.2-Digambar Handore came to Hiramna's house and asked his wife to accompany him to his grape orchard.