RAOSAHEB LAXMAN NAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 29-12-1995 in Sessions Case No.283/95 passed by the learned 5th Additional Sessions Judge, Ahmednagar, convicting the appellant/accused for offence punishable u/s 302 of the Indian Penal Code, for committing murder of his two minor sons, and sentencing him to suffer imprisonment for life and to pay a fine of Rs. 5,000, in default, to undergo further rigorous imprisonment for one year.

(2.) THE appellant resided with his wife Indubai (PW 6) and her mother Parvatabai (PW 7 ). THE appellant married Indubai (PW 6) some nine years ago. Two sons were born to them out of the wedlock. THEy were named as Kishor and Praveen, aged about 5 years and three years respectively.

(3.) DURING investigation, the police recorded the statements of family members of Indubai and Police Patil.