DATTARAM HARI PANDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Dattaram H. Pandare, the appellant herein, has preferred this appeal against a judgment and order of conviction rendered by the Sessions Judge, Sindhudurg on 17th August, 2015 holding him guilty of the offence of murder and sentencing him to life imprisonment.

(2.) The facts in brief are as follows :-

(3.) Deceased Murgesh Gavandar was a resident of village Shirgaon. He was residing with his wife Bharati (since deceased and accused no.1) along with three children. PW-7 Aditya Murgesh Gavandar is the son of deceased Murgesh.