PARVATIBAI KANTRAO WARLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant/original accused No. 2, who is convicted for the offence punishable under sec. 302 of the Indian Penal Code and sentenced to suffer imprisonment for life by the Additional Sessions Judge, Biloli in Sessions Case No. 53 of 2011 vide Judgment and order dtd. 16/10/2014, has preferred this appeal under sec. 374(2) of the Code of Criminal Procedure on various grounds.

(2.) The facts of the prosecution case in narrow compass are as under :-

(3.) We have heard Mr N.K. Kakade, learned counsel for the appellant/original accused No. 2 and Mr Shashibhushan Deshmukh, learned A.P.P. for the State/Respondent at length. We have also gone through the evidence of prosecution witnesses and two dying declarations as well and stock of documentary evidence with the able assistance of the learned counsel for the appellant and learned A.P.P. for the State.