ANKUSH KRISHNA CHAVAN 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 Imprisonment for Life and to pay fine of Rs. 2000/- I.d. to suffer R.I. for one month by Additional Sessions Judge, Islampur in Sessions Case No. 42 of 2015 vide Judgment and Order dated 27/10/2016.

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

(3.) At the trial, the prosecution examined in all 12 witnesses to bring home the guilt of the accused. The material witnesses in the present case are P.W. 4 Sangita Shedage i.e. sister of the deceased Kamal, P.W. 5 Reshma Shedage who happens to be the relative of P.W. 4 and had seen the incident of assault and P.W. 6 Kondiba Shedage, husband of P.W. 4.