SUNNY @ SANTOSH DHARMU BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant-accused Sunny @ Santosh Dharmu Bhosale challenges the judgment rendered by the Additional Sessions Judge, Satara, convicting him for the ofence punishable under Section 302 of the Indian Penal Code (hereinafter referred to as 'IPC') and sentenced to sufer imprisonment for life and to pay fne of Rs.500/-, in default to sufer R.I. for two months vide Section 325 of the Criminal Procedure Code.

(2.) The appellant-accused was charged for committing the murder of Gopal Mahadev Bhosale, on 21st March, 2014, at 10.30 p.m. The prosecution case in brief is as under.

(3.) PW-4 Sharad Bhosale lodged the First Information Report ('F.I.R.' for short). The F.I.R. was lodged on 22nd March, 2014, at about 1.35 a.m. PW-10 - Investigating Ofcer - Ashok Bapu Shelke conducted the investigation.