SANJAY BABURAO RANDIVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and order of conviction rendered by Additional Sessions Judge, Pune under section 302 of the Indian Penal Code (for short 'I.P.C') sentencing the appellant to undergo life imprisonment for allegedly committing murder of his concubine.

(2.) Shorn of unnecessary details, facts germane for decision of this appeal are as follows:-

(3.) An offence came to be registered against the appellant on the basis of dying declaration of the deceased with Bundgarden Police Station, Pune, vide C.R. No.94 of 1996.