ANIL PANDURANG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant original Accused has directed this Appeal against the Judgment and order dated 30 th June, 2004, passed by the learned 5 th Adhoc Additional Sessions Judge, Pune, in Sessions Case No.447 of 2003. By the said Judgment and order, the learned Sessions Judge convicted the Appellant under Section 302 of the Indian Penal Code (IPC) and sentenced him to R.I. for life and fine of Rs.1000/, in default, R.I. for one month.

(2.) The prosecution case, briefly stated, is as under:

(3.) The Appellant came to be arrested on 15 th September, 2003. In the course of investigation, the wooden plank which was used for assaulting Jagannath came to be recovered at the instance of the Appellant under panchamana Exhibit16. After completion of investigation, the chargesheet came to be filed.