DIPAKKUMAR NANKUPRASAD DUBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant - accused is challenging the judgment and order dtd. 1/6/2018 passed in Sessions Case No. 52 of 2016 convicting him for the offences punishable under Sec. 302 of the Indian Penal Code, 1860, by filing present Appeal under Sec. 374 of Code of Criminal Procedure, 1973.

(2.) Short case of the prosecution, as it appears from the material on record, is as under:

(3.) During the course of investigation medical certificate and postmortem notes were obtained. Accused made statement in custody of the police and pursuant to the said statement his clothes, stained with blood, were seized under panchnama. Spot of the incident was inspected from where bamboo stick and fry pan were recovered. Statement of witnesses were recorded. On conclusion of investigation, charge-sheet came to be filed and matter was committed before the Court of Sessions for trial.