SANGIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is filed by the accused against his conviction for the offence punishable under Section 302 of the Indian Penal Code (IPC) by the Court of Additional Sessions Judge, Khamgaon. He was convicted for committing murder of one Ganesh Ingale. The appellant was convicted on 28.03.2016 in S.T. No. 45 of 2012. He was sentenced to life imprisonment and imposed the fine of Rs.500/-.

(2.) There was trifle incident prior to the incident of murder. Both the incidents took place on 17.01.2012 but their timings are different. Trifle incident took place at 6.30 PM whereas main incident took place at about 8.30 PM on the road outside the house of the deceased at village - Varvat Bakal, Tq. - Sangrampur, District - Buldhana.

(3.) Smt. Ranjana Ganesh Ingale is the victim of the first incident. On her way to tuition class of her son Gyansingh, accused questioned her about going in front of her house. Accused slapped and abused her. It resulted into filing of complaint by Smt. Ranjana at Tamgaon Police Station. The police registered non-cognizable complaint under Sections 323, 504 and 506 of the Indian Penal Code. The accused came to know about this fact and he decided to question First Informant Ranjana (PW-1).