NAMDEO BAPURAO GUND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appeal is directed against the Judgment and order dated 27th May, 2011 passed by the Additional Sessions Judge, Beed in Sessions Case No.102 of 2010, convicting the Appellant Namdeo Bapurao Gund under Section 235 of the Code of Criminal Procedure for the offence punishable under Section 302 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life and to pay fine of Rs.1000/ (Rupees One Thousand), in default to suffer simple imprisonment for six months.

(2.) The prosecution case in brief is that on 10th April, 2010 the husband of PW3 Parubai Gund, namely, Kisanrao had gone to field known as "Saundadicha Mala" in the morning hours at about 10.00 a.m. There were tamarind trees in the field and fruits from those trees were to be thrashed.

(3.) The police reached the spot in the afternoon on receiving a telephonic information from anonymous caller that a murder had taken place at Sakat. PW8 Anant Dhanaji Rathod reached the spot at about 2.45 p.m. According to the witness, he received the call at 2.00 p.m. PW3 Parubai informed about the incident to A.P.I.