Supreme Court - Daily Orders
Mahadu Soma Paradhi vs State Of Maharashtra on 23 September, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1681 OF 2010
MAHADU SOMA PARADHI ... APPELLANT(S)
VERSUS
STATE OF MAHARASHTRA ...RESPONDENT(S)
O R D E R
We have heard learned counsel for the parties. Learned counsel for the State invited our attention to the evidence and the concurrent findings of fact recorded by the High Court in the impugned judgment and order of conviction and sentence for the offence of murder under Section 302 of the Indian Penal Code, imposing imprisonment for life. After careful consideration of the evidence on record, oral and medical evidence, we do not find any erroneous finding in the impugned judgment and order passed by the High Court in exercise of its appellate jurisdiction. Rather, on the other hand, in our Signature Not Verified considered view, the High Court after applying its Digitally signed by Vinod Kumar Date: 2014.09.26 17:33:48 IST mind consciously to the facts and circumstances of the Reason: case, has concurred with the finding of guilt recorded by the trial court. Therefore, we do not find any 2 good reason whatsoever to interefere with the impugned judgment and order of conviction and sentence. The appeal is devoid of merit and the same is dismissed accordingly.
................J. (V. GOPALA GOWDA) ..................J. (ADARSH KUMAR GOEL) NEW DELHI, SEPTEMBER 23, 2014 3 ITEM NO.104 COURT NO.14 SECTION IIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s). 1681/2010 MAHADU SOMA PARADHI Appellant(s) VERSUS STATE OF MAHARASHTRA Respondent(s) (With appln.(s) for condonation memo for not compliance of certified paper book of case and office report) Date : 23/09/2014 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. A. Venayagam Balan,Adv.
For Respondent(s) Mr. Aniruddha P. Mayee,Adv. Mr. Prashant, Adv.
Mr. Charudatta M., Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
(Signed order is placed on the file)