YOGESH RAMDAS BACHHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant challenges a judgment and order of conviction dtd. 18/2/2015 passed by the learned SHAILAJA Sessions Judge, Pune in Sessions Case No.655 of 2011 by which he has been convicted and sentenced to suffer life imprisonment of the offence punishable under Sec. 302 of the Indian Penal Code (for short "I.P.C") and to pay a fine of Rs.2000.00, in default, to suffer rigorous imprisonment for one year.

(2.) The prosecution case, in brief, is as follows.

(3.) Appellant - Yogesh Bachhav was the cousin, in the sense, son of maternal uncle of deceased Jyotsna. The deceased Jyotsna was a resident of Mulgaon, District Nashik. In the year 2010, she was studying in third year Engineering (Computer Science) in Dr. D.Y. Patil Engineering College, Akurdi, Pune. P.W.1 - Sadhana was her friend and classmate. They were roommate also. The appellant had one sided love with the deceased Jyotsna. He used to threaten her as well as her parents insisting upon them to perform her marriage with him. Due to such threats, the deceased as well as her parents were under stress. Deceased Jyotsna had, obviously, narrated all these facts to P.W.1-Sadhana.