SHIVAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for the offence punishable under Section 302 of Indian Penal Code and is sentenced to suffer imprisonment for life and to pay fine of Rs.500/- (Rupees Five Hundred only), in default further Rigorous Imprisonment for three months by Additional Sessions Judge, Vaduj in Sessions Case No. 46 of 2010 vide Judgment and Order dated 14th January 2015. Being aggrieved by the said judgment and order, the appellant herein has filed the present appeal.

(2.) The case of the prosecution in a nutshell is as follows:-

(3.) The prosecution has examined as many as 16 witnesses to bring home the guilt of the accused. However, the prosecution relies upon the evidence of PW.1-Vitthal Jadhav son of the deceased Dhondiram, PW.3-Kamini Jadhav who was collecting grass in the adjacent land. PW.4-Sindhu Jadhav the daughter-in-law of deceased Dhondiram, PW. 5-Rajesh Pawar the grandson of deceased Dhondiram and PW.6- Popat Shirkule.