SHANKAR MARUTI YELPALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Through this appeal, the appellant challenges the judgment and order dated 30-10-1987, passed by the IInd Additional Sessions Judge, Solapur, in Sessions Case No. 215/1986, convicting and sentencing him in the manner stated hereinafter :---

(2.) In short, the prosecution case runs as under :---

(3.) The evidence of Eknath and Ms. Kalavati shows that they searched for Suman but, could not find her. On 12-3-1986, Eknath gave an application to P.I. Sangola alleging therein that Suman was missing since 7-2-1986 and voicing therein suspicion against the appellant.