INDRASING PADKYA PAWARA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to a judgment and order of conviction and consequential sentence dtd. 6/2/2018 passed by Additional Sessions Judge, Shahada in Sessions Case No. 42 of 2016. Vide the impugned judgment and order, the appellant was convicted for the offence punishable under Sec. 302 of the Indian Penal Code ('I.P.C.'), and therefore, sentenced to suffer imprisonment for life and to pay fine of Rs.2,000.00 with default stipulation.

(2.) The facts, giving rise to the present appeal are as follows :-

(3.) On 27/5/2016 by 06:00 in the evening Deepak (deceased), P.W.1 - Ramesh, their another friend and distant brother - Govind were talking inter-se on otla of the house of Deepak. Nisha, wife of Deepak, was also present there. The appellant is the uncle of Nisha. Both, Deepak and Nisha were emotionally involved. They had eloped and married with each other. The appellant, being uncle, and the father of Nisha were annoyed thereby. Both were said to have been giving threats of eliminating Deepak.