SANTOSH BABA BODARE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant - original accused against the judgment and order dated 4.12.2007 passed by the learned Ad -hoc Additional Sessions Judge, Satara in Sessions Case No. 101 of 2006. By the said judgment and order, the learned Session Judge convicted the appellant for the offence punishable under Section 302 of IPC and sentenced him to suffer imprisonment for life and fine of Rs. 1000/ -, in default rigorous imprisonment for one month.

(2.) THE prosecution case briefly stated, is as under:

(3.) WE have heard the learned Advocate for the appellant and the learned APP for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned Advocates for the parties, the judgment delivered by the learned Sessions Judge and the evidence on record, for the reasons stated below, we are of the opinion that the prosecution has not succeeded in proving beyond reasonable doubt that the appellant committed the murder of Hanmant and Anusaya.