SHIVPUJAN HARISHANKAR YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for the offence punishable under section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rs. 5,000/- I.d. to suffer six months rigorous imprisonment. Hence, this Appeal.

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

(3.) At the trial the prosecution examined as many as 13 witnesses to bring home the guilt of the accused. The prosecution mainly rests on the evidence of P.W. 1 the brother of the deceased, P.W. 2 the minor son of the deceased, P.W. 3 Amarjeetsing Alluwaliya, P.W. 6 Dr. Amol Shinde, who had performed the autopsy on the dead body of the deceased-Tersee, P.W. 7 Dr. Mahesh Tengle who had examined the accused, P.W. 9 Avinash Badade who was the first person to receive the information, P.W. 10 Kaushalya Yadav, mother of the deceased and P.W. 13 Sushama Chavan.