MANOJ SHIVAJIRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants herein are convicted by I Adhoc Sessions Judge, Solapur in Sessions Case No. 74 of 2006 by Judgment and Order dated 21 st July, 2007 for offence punishable under Section 302 r/w 34 of Indian Penal Code and are sentenced to suffer imprisonment for life and to pay fine of Rs. 1000/ i.d. to suffer S.I. for 3 months. They are also convicted for the offence punishable under Section 498A r/w 34 of Indian Penal Code and are sentenced to suffer R.I. for 3 years and to pay fine of Rs. 1000/ i.d to suffer S.I. for 3 months. They are also convicted for the offence punishable under Section 201 r/w 34 of Indian Penal Code and sentenced to suffer R.I. for 3 years and to pay fine of Rs. 1000/ i.d to suffer S.I. for 3 months. Being aggrieved by the said Judgment and Order, the appellants have filed the present Appeal.

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

(3.) P.W.1 Jabar Kazi is the panch for seizure panchanama of the pillow at the instance of accused No. 1. P.W. 1 has admitted his signature on the memorandum as well as seizure panchanama which are at Exh. 21 and 22. However, he has not supported the prosecution and has been declared hostile.