SAGAR DWARKANATH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is convicted under section 302 of the Indian Penal Code and is sentenced to suffer imprisonment for life by the learned Extra Joint AdHoc Additional Sessions Judge, Thane in Sessions Case No. 257 of 2009 by its Judgment and Order dated 30th April 2012. The said Judgment and Order is impugned in the present appal.

(2.) Heard Mr. Deokar, the learned counsel appearing for the appellant and Ms. Sonawane, the learned APP for State. Perused the entire record.

(3.) The name of the deceased is Smt. Parvatibai Govind Pisekar, aged about 82 years on the date of incident. The date and time of the alleged incident is 11.2.2009 between 10.30 a.m to 11.00 a.m. The said offence took place at Room No.101, First floor, Ganesh Krupa Building, Goddeo Gaon, Indira Garden, Bhayander (East), District Thane. The appellant is the grandson (daughter's son) of deceased Smt. Parvatibai.