BABU BABAN SINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE order, dated 6-1-1990 passed by the Additional sessions Judge, Pune in Sessions Case No. 241 of 1989, holding the appellant guilty for an offence of murder punishable under Section 302 of the Indian penal Code and sentencing him to suffer imprisonment for life and to pay a fine of Rs. 500 in default to suffer R. I, for six months is being challenged in this appeal by the accused.

(2.) THE facts giving rise to the trial may be stated as thus :

(3.) THE deceased involved in the case one Suman, the daughter of PW 2 babu Narma Padval, a village Kotwal of village Gosasi situated in Khed taluka of Pune District. Deceased Suman was married to the appellant accused 7-8 years prior to the incident in question. The couple is blessed with two children viz. , Dilip and Baras. The eldest son Dilip continued to stay with his grandfather PW 2 Babu Nama while the accused was with suman and the other son Baras in the same village but in a different locality.