APPA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed by the accused, aggrieved by the Judgment and Order passed by the Sessions Judge, Ahmednagar, on 26.09.2011, thereby convicting the appellant for the offence punishable under Section 302 of IP Code. Appellant is sentenced to undergo imprisonment for life and to pay fine of Rs.1,000/-, in default of payment of fine, he shall undergo rigorous imprisonment for one year.

(2.) The case of the prosecution, in brief, is as under:

(3.) On 22.05.2010, accused and Jaya went to her parents' house in the evening and had a dinner and stayed there for the night. On 23.05.2010, the maternal cousin [son of maternal uncle of Jaya], Bapu Tulsiram Thombare came at the house of Jaya's parents, and requested Jaya and her husband i.e. accused to come to his house for 'Aamras' meals. Accordingly, accused and Jaya went to Bapu's house at Mahandulwadi. On 24.05.2010, Pandurang Guldagad and Bhau Thombare went along with accused and Jaya at Bus Stop, Accused and Jaya boarded in Nagar-Shrigonda bus. Shri Pandurang and Bhau saw bus leaving the bus stop.