DHAYA GOMYA PARADHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival submissions on this Criminal Appeal preferred by the appellant/orig.accused challenging the judgment and order of conviction dated 27 th April, 2005 passed by the Sessions Judge, Raigad Alibag in Sessions Case No.47 of 2005. By the impugned judgment and order the appellant/accused was convicted for the offence punishable under Section 302 of IPC and was sentenced to suffer imprisonment for life

(2.) The case of the prosecution, in nutshell, is as under :

(3.) According to the case of prosecution, when after the assault appellant/accused ran away from the spot, people gathered there. Intimation was given to PW 3 Balya Pingala (father of the victim) and PW 1 Nagya Pingla (paternal uncle of victim). Apparently due to the assault, victim had died on the spot on receiving severe bleeding injuries on her head and neck. PW 1 Nagya Pingala lodged a complaint with the police against appellant/accused for the offence punishable under Section 302 of IPC. Investigation was started. Inquest panchnama was conducted. Clothes from the person of the dead body were taken charge of. Spot panchnama was also conducted. Dead body was sent for postmortem and postmortem report (Exh.16) was obtained. The external Injuries observed by the Dr.Waman Suryawanshi (PW 4) are as under :