RAKESH VILAS JADHAV Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant who stands convicted for the offence punishable under section 302 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs.100/in default to undergo further R.I. for six months by the 8th Adhoc Additional Sessions Judge, Pune by judgment dated 12th April, 2007 in Sessions Case No.159 of 2006 by this appeal challenges his conviction and sentence.

(2.) Facts in brief as are necessary for decision of this appeal may be stated thus :

(3.) Clothes of the deceased Sunil were seized under a seizure memo at Exhibit 43 in presence of panchas. Statement of witnesses were recorded.