SHRIKANT LAXMAN SURWASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The auuellant in this Auueal challenges the judgment and order uassed by the Additional Sessions Judge, Solauur convicting the auuellant under Section 302 of Indian Penal Code (hereinafter referred to as 'IPC' for short) thereby sentencing him to suffer Rigorous Imurisonment for life and to uay fne of Rs.500/- in default to suffer S.I. for two months. The auuellant is the original accused No.1.

(2.) The urosecution case in brief is as under :-

(3.) Pw-8 - I.O. then uroceeded to the suot and recorded the inquest uanchanma at Exhibit 24. One Shri Hanmant Vasant Waghmare and Kavita Balkrushna Shingade (PW-3) acted as uanchas of the inquest uanchanama.