NOOR AHMED MOHAMMED BAGWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal against conviction by the Appellant (accused) challenging the legality of Judgment dtd. 31/1/2013 passed by the Additional Sessions Judge, Court of Sessions, Satara in Sessions Case No.26 of 2012 convicting the Appellant under Sec. 302 of the Indian Penal Code (for short "IPC ") and sentencing him to suffer life imprisonment and fine of Rs.1,000.00, in default of payment of fine to suffer rigorous imprisonment of six months and to pay compensation of Rs.50,000.00 to the mother of the deceased.

(2.) Appellant - Noor Ahmed Mohammed Bagwan (accused) is nephew of Rajjak Sikandar Bagwan. Deceased Aman is son of Rajjak Sikandar Bagwan and Shaheen Rajjak Bagwan. Rajjak Sikandar Bagwan is the first informant (complainant). Prosecution case is based on circumstantial evidence.

(3.) Case of the prosecution is as under:-