AMOL RAMCHANDRA PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant-original accused in Sessions Case No.720 of 2001 has preferred this appeal against the judgement and order passed by the Additional Sessions Judge, Greater Mumbai whereby the accused was convicted for the offence punishable under section 302 of IPC and sentenced to suffer imprisonment for life and to pay fine of Rs.3,000/- in default to suffer Rigorous Imprisonment for one year.

(2.) The brief facts giving rise to this appeal are as under :-

(3.) Complainant's first wife Mrs.Gress was serving as Head Mistress in Samsung English High School, Mulund (West). As she had no issue, in the year 1998 she had brought daughter of her brother Enjaline to stay with her. The complainant and Mrs.Gress decided to adopt Enjaline. Initially, Enjaline was studying in Samsung English High School and thereafter, she was admitted to Wani English High School.