ASHOK SHRIPAT CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this Appeal is to the Judgment and Order dated 24 June 2011 passed by the learned Additional Sessions Judge at Baramati in Session Case No. 83 of 2010. By the impugned Judgment, the Appellant/accused has been convicted for the offence punishable under Section 302 of IPC for having intentionally caused the death of his brother Ramesh Chavan. The Appellant has been sentenced to suffer imprisonment for life and to pay a fine of Rs. 1000/-.

(2.) The prosecution case may be briefly stated thus:

(3.) On the basis of the complaint lodged by Ranjana Chavan (PW-5), the widow of the deceased, an offence came to be registered which was investigated by PSI Trimbak Palekar (PW-8) of Police Station Yavat. The Investigating Officer drew a spot panchanam and the inquest panchanama of the dead body. The dead body was sent for postmortem which was conducted by Dr. Balasaheb Kadam (PW-7). The Investigating Officer recorded the statements of the witnesses and after completion of investigation a chargesheet was filed which was committed to the Court of Sessions.