RAJENDRA MADHUKAR KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, who stands convicted for an offence punishable under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay fine of Rs.500/-, in default of which to suffer RI for two months, by the 2nd Ad- Hoc Sessions Judge, Pune in Sessions Case No.467 of 2004, by its judgment and order dated 11 April 2007, has questioned the correctness of his conviction and sentence by the present appeal. The appellant, the original accused no.1 was tried along with two other accused persons i.e. original accused no.2 Smt. Pushpa Kadam and original accused no.3 Dilip Kshirsagar. The said accused nos.2 and 3 were acquitted by the learned Trial Court from the offences charged against them.

(2.) The facts in brief which emerged from the record and which are necessary for deciding the present appeal can be summerised thus:

(3.) The prosecution in support of its case, examined in all 14 witnesses. The learned Trial Court after conducting the trial was pleased to convict the appellant under Section 302 of the Indian Penal Code. The other accused persons namely accused nos.2 and 3 were acquitted from all the charges levelled against them by the Trial court by the impugned judgment.