SACHIN DADARAO BORUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective counsel for the parties.

(2.) The present appeal is directed against the conviction and sentence imposed upon the appellant/original accused by way of judgment and order dated 29th July, 2006 rendered by IInd Adhoc Additional Sessions Judge, Thane in Sessions Case No.346 of 2005 thereby convicting the appellant/accused for the offence punishable under section 302 of IPC and sentencing him to suffer imprisonment for life and to pay fine of Rs.2,500/- in default of payment of fine directing him to undergo R.I. for one year.

(3.) Briefly stated, the prosecution case is that : The S appellant/accused viz. Sachin Dadarao Borude faced the trial for having committed murder of one Ravi Pradhan by assaulting him with big knife on 27.2.2005 at about 14.00 hours at Belapur C.B.D. Mumbai. The investigation was set into motion by complainant Shri Pralhad Kisan Kamble by lodging FIR at C.B.D. Belapur police station on the same day i.e. 27.2.2005. It is alleged that accused Sachin and deceased Ravi Pradhan as well as complainant Pralhad Kamble used to reside at construction site in structure No.20, C.B.D. Belapur, New Bombay. At the time of incident, accused Sachin was working as labourer on the said construction site whereas deceased Ravi Pradhan was serving as watchman in Kiran Apartment in the said vicinity.