GOKUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appellant who is convicted by learned IIIrd Adhoc Additional Sessions Judge, Aurangabad on 9th January, 2004 in Sessions Case No. 74 of 2003 for the offence punishable under section 306 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for a period of three years and to pay a fine of Rs. 2,000/-, has preferred the present Appeal. The allegations in nutshell are as under:-

(2.) In view of this chit (suicide note), the son of the deceased filed the F.I.R. Further investigation of seizure of natural documents in the handwriting of the deceased from the workshop was carried. The natural documents as well as suicide note (Exh. 36) were sent for examination thereof to the handwriting expert. P.W. 11 Parshuram Dhotre, the examiner of the documents, had examined the documents. He found that the handwriting on the suicide note (Exh. 36) and the handwriting on the natural documents is of one and the same person.

(3.) After completion of the investigation, the charge-sheet was filed.