PRAMOD NAVNEET SHIRSAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order of conviction passed by learned Sessions Judge, Akola, dated 30th of December, 2013, in Session Trial No.91 of 2011, by which the appellant was convicted for the offence punishable under Section 302 of the Indian Penal Code and was directed to suffer imprisonment for life and to pay a fine of Rs.1000/ and in default of payment of fine to suffer rigorous imprisonment for three months, the appellant is before this Court.

(2.) A Charge was framed against the present appellant and his parents in Sessions Trial No.91 of 2011 for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code. According to the Charge, on 6th of March, 2011 at about 10 p.m. at Takali (Khojbal), Tq.Balapur, Distt.Akola, all the accused persons in furtherance of their common intention, caused death of Smt.Pratibha.

(3.) We have heard Shri R.M.Mardikar, learned counsel for the appellant and Shri C.A.Lokhande, the learned Additional Public Prosecutor for the State, in extensive.