SONAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant no. 1-Original Accused No. 1, who stands convicted and sentenced to:-

(2.) It appears that PW 1-Rajesh Jadhao, who had noticed the dead body of his father-Kashiram Kisan Jadhao, had submitted a report at Exh. 45. On the basis of the said report, the investigation had commenced and further to the completion of investigation, a chargesheet against the appellants had been filed.

(3.) Post-Mortem on the dead body of Kashiram Jadhao was performed by PW9-Dr. Ramesh Kalpande, who noticed following external injuries:-