SADASHIV BASAPPA MADGYAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant/Original Accused No.1 is convicted under Sections 302, 324 and 452 of the Indian Penal Code and is sentenced to suffer life imprisonment and to pay a fine of Rs.3,000/-, in default of payment of fine to further undergo 3 months of rigorous imprisonment, by the learned Additional Sessions Judge, Sangli, in Sessions Case No. 159 of 2009 by its Judgment and Order dated 22nd November, 2011. The said Judgment and Order dated 22nd November, 2011, is impugned herein.

(2.) Heard Ms. Ragini Ahuja, the learned counsel appearing for the Appellant and Ms. P.P. Shinde, the learned APP for the State. Perused the entire record.

(3.) It is the prosecution case that, Prakash Potdar (deceased) was into the business of jewelery. The Respondent was working with him as a worker. The Respondent committed theft of certain articles and therefore, Prakash Potdar (deceased) had removed him from service. It is the motive as has been propounded by the prosecution for commission of the present crime.