SHOBHA GURUNATH MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants herein are convicted for the offence punishable under section 302 r/w 34 of the Indian Penal Code and sentenced to suffer Life Imprisonment by the 2 nd Additional Sessions Judge, Thane in Sessions Case No.22 of 2013 vide judgment and order dated 24th August 2015. Being aggrieved by the said judgment, the appellants have filed the present appeal.

(2.) Such of the facts necessary for the decision of this appeal are as follows :-

(3.) PW1 - Umesh Dhumale is the brother of deceased Reshma and the first informant in the present case. He has proved the contents of the A.D. Report bearing No.113 of 2012 as he had reported to the Police Station. The said A.D. Report is at Exh.22 and the FIR is at Exh.23.