SHIVAJI RAGHUNATH DHADAM Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, original accused no.1, has challenged the judgment and order dated 29th August 1992 passed in Sessions Case No.188 of 1991 by the Joint District Judge and Additional Sessions Judge, Satara thereby convicting him for the offence punishable under Section 302 of Indian Penal Code and is sentenced to undergo imprisonment for life. By the same judgment and order dated 29th August 1992, the Trial court was pleased to acquit the original accused nos.2 to 4 for offence for which they were charged. The appellant has impugned the said judgment and order herein.

(2.) The facts which can be enumerated from the record, may briefly be stated thus:

(3.) Heard Mr. S.V. Kotwal, the learned Counsel appearing for the Appellant and Mr. H.J. Dedhia, the learned APP for the State and with their assistance we also perused the entire evidence and record pertaining to the present case.