SHEETAL ANIL BERLEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants herein are convicted for the offence punishable under sec. 302 read with 34 of Indian Penal Code and under sec. 135 of Bombay Police Act and are sentenced to suffer for life and fine of Rs.2000.00 each, in default, simple imprisonment for six months by the 5th Additional Sessions Judge, Kolhapur vide judgment and order dtd. 12/5/2000 in Sessions Case No. 169 of 1999. Hence, this appeal.

(2.) Such of the facts necessary for the decision of this appeal are as follows:-

(3.) At the trial the prosecution has examined as many as 17 witnesses to bring home the guilt of the accused. The case rests on the evidence of four eye witnesses i.e. PW.1-Parashram Dattatraya Khade, PW.5-Balasaheb Ashok Mudholkar, PW.6-Rashid Aabubakar Pirjade and PW.7-Mangala Nivrutti Gurav. According to the prosecution, it is the case of direct evidence.