PANDURANG S/O NARAYAN KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appeal is filed against the judgment and order of Sessions Case No.72 of 1997, which was pending in the Court of learned Sessions Judge, Nanded. The Trial Court has convicted and sentenced the Appellant for the offence punishable under Section 302 of the Indian Penal Code.

(2.) Both the sides are heard.

(3.) Deceased Balaji was unmarried youngster and he was the son of first informant Irba Shinde, who is the resident of Hasapur, Taluka Bhokar. Balaji was in search of work. One Datta Mang, whose native place is Hasapur, is working in Mumbai and Balaji went to Mumbai for getting work with the help of Datta. He left village on 25th August, 1996.