DINANATH PARMESHWAR SAHANI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant/original accused has preferred this Appeal against the Judgment and Order dated 18.10.2012 passed by the learned Additional Sessions Judge, Pune in Sessions Case No. 636 of 2011. By the said Judgment and Order, the learned Sessions Judge convicted the appellant under Section 302 of the Indian Penal Code and sentenced him to rigorous imprisonment for life and fine of Rs. 1,000/ -, in default rigorous imprisonment for three months.

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

(3.) WE have heard the learned counsel for the appellant and the learned APP for the respondent/State. We have carefully considered the facts and circumstances of this case, the submissions of learned counsel for both sides, the Judgment and Order passed by the learned Sessions Judge and the evidence in this case. After carefully considering the same, for the below mentioned reasons we are of the opinion that the appellant committed the murder of Manorama by throttling her.