VIJAY VITTHAL JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant, who stands convicted by the judgment and order dated 30th August, 2007 in Sessions Case No.48 of 2006, by Additional Sessions Judge, Greater Mumbai, for the offences punishable under Sections 302 and 201 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life and to pay fine of Rs.1,000/in default to suffer imprisonment for 60 days on the first count and rigorous imprisonment for three years and to pay fine of Rs.1,000/in default to suffer imprisonment for 60 days on the second count, by this appeal challenges his conviction and sentence.

(2.) Brief facts of the appeal can be stated as follows :

(3.) In this backdrop, on 110.2005 deceased Suman left the house and did not return. Subsequently, her dead body was found lying in between Marol pipeline and Morarji Nagar, Saki Naka on 15.10.2015 with injuries thereon. On suspicion, P.W.4 Gautam lodged complaint against the appellant. On his complaint C.R.No.416 of 2005 came to be registered against the appellant.