RAJESH MAHADEO PAKHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant Rajesh Mahadeo Pakhare was tried for the offences punishable under Section 302 read with Section 34 and Section 307 read with Section 34 of the Indian Penal Code along with original accused Nos. 2, 3, 4 & 5 namely Mahadeo Punjaji Pakhare, Ramdas Shalikram Kanoje, Smt. Manjulabai Punjaji Pakhare and Smt. Pramilabai Mahadeo Pakhare. The original accused Nos. 2 to 5 have been acquitted of both the charges and the appellant has been convicted of both the charges. The learned trial Court has imposed a punishment of life imprisonment and a fine of Rs. 1,000/ , in default to suffer rigorous imprisonment for six months for the former offence and jail sentence of ten years and a fine of Rs. 5,000/ , in default to suffer rigorous imprisonment for six months for the latter offence.

(2.) The appellant has impugned the said judgment and order of the learned 3rd Ad hoc Additional Sessions Judge, Amravati dated 13rd February, 2008.

(3.) The appellant Rajesh Mahadeo Pakhare is son of original accused No. 2 Mahadeo Punjaji Pakhare and original accused No. 5 Smt. Pramilabai Mahadeo Pakhare. Original accused No. 4 Smt. Manjulabai Punjaji Pakhare is mother of original accused No. 2 Mahadeo Punjaji Pakhare and grandmother of the appellant Rajesh Mahadeo Pakhare. Original accused No. 3 Ramdas Shalikram Kanoje belonged to some other family but had allegedly taken part in the alleged incident.