- (1.) This appeal has been preferred by the appellant, Bajirao Gondappa Chaugule, who stands convicted under Section 302 of the Indian Penal Code and sentenced to rigorous imprisonment for life.
(2.) The incident in question took place on the night of 29th May, 1991 at Ram -road, a place between Ganpatipule and Ratnagiri Road, District Ratnagiri in Maharashtra. Initially, three persons were named as accused. Apart from the appellant, the other two accused persons are Namdeo Bapu Ladgaonkar and Manohar Gondappa Chaugule. The charge against them was that all the three accused persons, in furtherance of their common intention, committed the murder of Tanaji Hinduaro Ladgaonkar.
(3.) The case of the prosecution was that Bajirao, the appellant herein, co -accused Namdeo and the deceased were neigbours in village Siye, Taluka Karveer, District Kolhapur.;