SITARAM DADA SARODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Appeal questions the legality of Judgment and Order dtd. 30/1/2012 passed by the learned Additional Sessions Judge, Pune in Sessions Case No. 816 of 2008 (for short "Trial Court ") convicting Appellant under Sec. 235(2) of Code of Criminal Procedure, 1973 (for short "Cr.P.C. "), for offence punishable under:-

(2.) Appellant is convicted for committing murder of his wife Sangita by assaulting with a lid of autoclave and throwing acid on her person.

(3.) By Order dtd. 26/7/2019, Mr. Pawan Mali, Advocate was appointed to espouse the cause of Appellant. By Order dtd. 20/9/2022, Appellant was produced before us in person as he expressed his desire to conduct proceedings in person.