FULAN BABLU MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Appeal has been directed against the Judgment and Order dtd. 16/05/2018, in Sessions Case No.50 of 2016, passed by the Court of the learned Additional Sessions Judge, RaigadAligab. Thereby, the Appellant was convicted for the commission of an offences punishable under Ss. 302 and 201 of the Indian Penal Code, 1860 and was sentenced as under :-

(2.) Heard Ms. Thube, the learned Counsel appearing for the Appellant, and Ms. Mulekar, the learned APP appearing for the Respondent -State. Perused the entire record.

(3.) The prosecution case was that, the informant Mr. Pramod Shankar Kamble (PW-1) was the owner of a farm house, situated in village Salokh Tarfe Varedi, Tal. Karjat. Since last 8 years of the incident, Bablu Mandal ("Bablu") was working as a watchman in the said farm house. Bablu alongwith his wife ("Accused") and their 2 children were residing in a labour room, in the farm house. The Accused used to complain to the wife of PW-1 that Bablu was consuming liquor and harassing her.