DHANRAJ SONAJI PANWE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellants were tried for murder of Kachu Pahelwan @ Lalman under Section302 as also for destroying evidence by burning blood stained clothes under Section201 of the Indian Penal Code. THE prosecution had in all examined ten witnesses in support of the charge. THE Trial Court relied upon the evidence of P. W 4 Maniram as also P.W.5 Mungilal and other circumstantial evidence on record including the recovery of chappals of appellant Dhanraj - one from the spot and the other from his house on which there were blood stains and recovery of blood stained shirt on the person of appellant Dhanraj at the time of his arrest. Appellants have challenged their conviction in this appeal.

(2.) WE have heard learned Advocate for appellants and the learned Additional Public Prosecutor for State.

(3.) IN the light of the rival contentions, we have gone through the record as also judgment of the Trial Court.