BHAGWAN PATILBA PALVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE following are the circumstances in brief under which this suo motu Criminal Writ Petition came to be registered by this Court.

(2.) BHAGWAN Patilba Palve was chargesheeted for the offence of multiple murders committed by him on the night intervening 6th and 7th September, 1978 at Pandhade, taluka Pathardi, district Ahmednagar. It was alleged that he committed the murder of four of his close relatives in one sequence during the said night.

(3.) THE trial of the said Bhagwan Patilba Palve was placed before the learned Extra Additional Sessions Judge, Ahmednagar in Sessions Case No. 93 of 1979 and after the evidence was recorded and parties heard, the learned Extra Additional Sessions Judge by his judgment and order dated 23rd July, 1980, convicted Bhagwan Patilba Palve for the offences under sections 302 and 324 of the Indian Penal Code and sentenced him to suffer imprisonment for life.