DNYANDEO BANDU GADEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order of conviction and sentence passed by the learned VI Additional Sessions Judge, Solapur in Sessions Case No.6 of 2003 on 24.6.2003 the appellants- accused have preferred this appeal on the grounds mentioned in the memo of appeal as also verbally canvassed before us.

(2.) With the assistance of the learned Advocate for the appellants as also the learned Public Prosecutor we have scrutinized the entire evidence on record and reappreciated the same.

(3.) The prosecution case briefly stated is that the deceased Mandakini Sanjay Gadekar was the wife of accused No.1. The accused No.2 is father and the accused No.3 is the mother of the accused No.1. All the accused reside jointly at village Anjangaon Khed, Taluka Madha, District Solapur.