Sadhana S. Jadhav, J. - (1.)Heard the respective counsel.
(2.)The appellant herein is convicted for the offence punishable under Section 307 of Indian Penal Code and sentenced to suffer rigorous imprisonment for six years and to pay a fine of Rs.3,000/-, in default to undergo rigorous imprisonment for six months by the learned Additional Sessions Judge, Pune vide judgment and order dated 25th August 2015.
(3.)Such of the facts necessary for the decision of the appeal are as follows :
The appellant herein happens to be a Tailor by profession. He was working with Latif Tailors. The complainant (injured) was also a Tailor and was working with Radhika Tailors. The original accused no.2 (acquitted) was working with Dinanath Tailors. All the three tailoring shops were situated at Clover Centre Camp at Pune. It is the case of the prosecution that PW-1- Mangesh Ram Ajore Pardeshi was running a Bhishi scheme for the Tailors. The monthly contribution amount was Rs.2,500/-. The scheme had become operative only from February 2010.