SANTOSH NAMDEO BHUKAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant, who stands convicted for the offences punishable under Sections 302 and 201 of the Indian Penal Code and sentenced to suffer R.I. for life and to pay fine of Rs.10,000/-, in default to suffer R.I. for six months, on first count, and R.I. for seven years and to pay fine of Rs.5,000/-, in default to suffer R.I. for three months, on second count, by the Judgment dated 24th May, 2014 in Sessions Case No.105 of 2011, by the Additional Sessions Judge, Pune, by this Appeal, challenges his conviction and sentence.

(2.) Facts, as are necessary, for deciding this Appeal can briefly be stated thus :-

(3.) In inquiry of the missing report, PW-34 API Nikam collected the mobile number of the missing lady Vaishali, which was stated to be "9623108086". He tried to contact on the said mobile number, however, it was found to be switched off. Hence, he collected the Call Detail Record of the said mobile phone and it was revealed that many calls were received and dialed to the said mobile number of Vaishali from Mobile No.9657935973. He collected the Call Detail Record of the said mobile also and noticed that both the mobile phones were registered in the name of Vaishali.