RAMCHANDRA APPA KANDHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant original accused has preferred this Ladda appeal against the judgment and order dated 28th July, 2007 passed by the learned Additional Sessions Judge, Kalyan in Sessions Case No. 116 of 2005. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to imprisonment for life and fine of Rs. 1000/ - in default RI for six months.

(2.) THE prosecution case, briefly stated, is as under :

(3.) WE have heard the learned Advocate for the appellant and the learned A.P.P. for the State. We have carefully considered their arguments, the judgment and order passed by the learned Sessions Judge and the record in this case. After carefully considering the matter for the below mentioned reasons, we are of the opinion that the appellant assaulted his daughter Pooja with a grinding stone on her head and caused her death.