LAXMAN KERABA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant, found guilty of patricide, has preferred this appeal against the judgment and order dated 4-4-1996 passed by the learned Addl. Sessions Judge, Kolhapur, in Sessions Case No. 4 of 1996, wherein he was convicted for commission of an offence punishable under section 302 of the I. P. C. and was sentenced to suffer imprisonment for life and to pay a fine of Rs. 1000/- in default he was directed to suffer R. I. for three months.

(2.) THE facts giving rise to the case, in nutshell, are thus:---

(3.) THE Investigating Officer rushed to the spot and prepared inquest panchnama of the dead body. Thereafter, the corpse was referred for autopsy to the Civil Hospital, Kolhapur. The clothes of the deceased were seized under panchnama alongwith blood stained earth, etc. at the time of spot panchnama. In the course of post-mortem examination, as many as 16 incised and stab wounds were found to be inflicted on the body as follows:---