ANIL RAJU KIRATKUDWE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Appeal challenges the Judgment and Order dtd. 18/9/2015 passed by the learned District Judge - 12 and Additional Sessions Judge, Pune (for short "Trial Court") in Sessions Case No. 968 of 2013 convicting Appellant under Sec. 235(2) of the Criminal Procedure Code, 1973 (for short "Cr.P.C.") of offence punishable under Sec. 302 of the Indian Penal Code (for short "IPC") and sentenced him to suffer rigorous imprisonment for life and to pay fine of Rs.5,000.00.

(2.) Appellant is convicted for murder of Kiran Bhise (hereinafter referred to as "deceased Kiran") committed on 21/7/2013 around 16.30 hours at Survey No. 637/2/B, Omkar Nagar, in front of Bhairavnath Super Market, near Saguna Chicken Center, Bibwewadi, Pune-400 037 (spot of incident).

(3.) We have heard Mr. Shivarkar, learned Advocate for Appellant at length and Mr. Hulke, learned APP and with their able assistance perused the entire record of the case.