AVINASH DATTA CHAVHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, by this appeal challenges the judgment and order passed by the learned Sessions Judge, Pusad in Sessions Trial No. 11/2017 thereby convicting the appellant under Section 304 of the Indian Penal Code and sentencing him to suffer 10 years rigorous imprisonment and to pay a fine of Rs. 1000/- in default to suffer one month rigorous imprisonment and under Section 506 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for six months.

(2.) The prosecution case, in short, is that :

(3.) Prem Rathod (PW-1) the father of the deceased Sawan, lodged the report (Exh-39) about the incident on 23.11.2016 at 3.11 a.m. at the Police Station, Pophali, Tal. Umarkhed. On the basis of his report, Crime No.181 of 2016 came to be registered for offences punishable under Sections 302 and 506 of the Indian Penal Code. After completion of the investigation, charge sheet came to be filed.