- (1.)PUNDLIK alias Rao Sahib Berge, a Maratha young man of 25 years, has filed this appeal against his conviction under Section 292, Gwalior Penal Code (S. 302, Indian Penal Code) and sentence of 14 years' rigorous imprisonment and one rupee fine by the Sessions Judge, Gird.
(2.)MR. Bam Prakash Saxena has volunteered to plead for the appellant and his arguments evidenced thorough,, and deligent preparation. He brought to our attention every point that could have been said in favour of the appellant.
(3.)THE appellant has been convicted for murdering on 13-8-1948 at about 11. 30 in the night one Bimla Bai, aged so years, in one of the rooms of the third storey of Indrabhawan Bhojnalaya, Deedwanaoli, Lashkar, a Marwari restaurant run by an old man Sewaram, P. W. 1, a Gujrati Shree Mali Brahmin, in whose employment as a cook the deceased Bimla had been working for the last five years or bo. Seeta Bai, D. W. l, a Maratha widow aged 45 years was in the same restaurant working as a maid servant and the appellant had been residing with the said Seeta Bai in her house for nearly six months before the murder and the appellant being an unmarried man was suspected to have developed intimacy with the said Seeta Bai.
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