RAMESH WAMAN BODKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Feeling aggrieved by the impugned judgment and order of conviction passed by the Additional Sessions Judge, Nashik in Sessions Case No.271/2012, the Appellant-Original Accused No.2 has preferred this Appeal by taking aid of Sec. 374 of the Code of Criminal Procedure.

(2.) The Appellant was put on trial alongwith co-accused Pandarinath Dattu Bodke for charge of committing murder of their cousin Samadhan Motiram Bodke, resident of same village Talwade for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code.

(3.) There is no record or office note which may indicate that original Accused No.1 Pandarinath has preferred an appeal, feeling aggrieved by the impugned judgment and order rendered by the Additional Sessions Judge at Nashik.