LAWS(BOM)-2022-3-15

SUNIL GAURISHANKAR KHARWAR Vs. STATE OF MAHARASHTRA

Decided On March 04, 2022
Sunil Gaurishankar Kharwar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) The appellants are convicted for the offence punishable under sec. 341, 397, 302 read with sec. 34 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs.5,000.00 each i.d. to suffer further R.I. for 30 days by the learned Sessions Judge, Gr. Bombay vide Judgment and Order dtd. 2/2/2012 in Sessions Case No. 440 of 2010. Hence, this appeal.

(2.) Such of the facts necessary for decision of these appeals are as follows:

(3.) At the trial, the prosecution examined as many as 25 witnesses to bring home the guilt of the accused. Since this is a case of direct evidence, it would be necessary to scrutinize the oral testimony of the complainant and the eye witnesses. P.W. 1 Mahendra Morya is the complainant. P.W.11 Pappu Shaikh is an eye witness and P.W. 15 Arun Yadav happens to be the injured eye witness.