SAKET VIKAS PANASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes an exception to the judgment and order dtd. 1/8/2012 passed by the learned Additional Sessions Judge for Greater Bombay, in Sessions Case No. 760 of 2010.

(2.) By the impugned judgment and order, the Appellant, who was original accused before the trial Court, has been convicted for the ofence punishable under sec. 302 of Indian Penal Code,1860 (for short "IPC ") and sentenced to sufer imprisonment for life and to pay a fne of Rs.10,000.00, in default of payment of fne to sufer S.I. for two months.

(3.) The deceased Mangala Darbhe was the mother of PW-19 Anand Darbhe. The deceased was residing at Flat No. B/303, 3rd Floor, Cascade, Vasant Oscar Building, LBS Marg, Mulund (W), Mumbai-400080 along with PW-19 and PW-7 Shilpa Darbhe, the wife of PW-19.