SHANKARPRASAD NAGRAJ KARNAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant was tried in the Court of the Sessions Judge, Dadra and Nagar Haveli for offence under Section 302 of the Indian Penal Code. By his judgment and order dated 30/7/1997 the learned Sessions Judge convicted the appellant for offence under Section 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life. Being aggrieved by the said judgment and order of conviction and sentence, the appellant has preferred this appeal.

(2.) THE prosecution story may be shortly stated : - It is the case of the prosecution that P. W. 2-Kamalprasad Misra, P. W. 3-Ramsorimoni Sukhla and P. . W. 4-Manas are employed in a spinning factory known as Santozen Spinning Mill. P. W. 2-Kamalprasad Misra works as a Works Manager, P. W. 3 Ramsorimoni works as a Security Officer and P. W. 4-Manas, P. W. 5- Santoshkumar, P. W. 8-Sanjaykumar, deceased Devraj and the accused were working as labourers in the said Mill.

(3.) MANAS then informed this fact to the Security Officer P. W. 3 Shukla. He also informed this fact to the Factory Manager (P. W. 2 ). As instructed by the factory manager, P. W. 3 - Shukla gave information to the police. F. I. R. came to be lodged and investigation was set into motion. The accused was came to be arrested on the next day. After completion of investigation, the accused came to be charge-sheeted.