VASANT CHANDAR WAGHAMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for the offence punishable under Section 302 of Indian Penal Code by the Additional Sessions Judge-2, Sangli in Sessions Case No. 108 of 2018 vide judgment and order dated 19th June 2019. Hence, this Appeal.

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

(3.) At the trial, the prosecution has examined four witnesses to bring home the guilt of the accused. The conviction of the accusedappellant rests upon an extra judicial confession of the accused given to PW.1. Hence, it would be necessary to scrutinize the substantive evidence of PW.1.