BEERSINGH JAGATSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed by the appellant-original accused against the judgment and order dated 24.11.2006 passed by the learned 8th Ad-hoc Additional Sessions Judge, Seweree, Bombay in Sessions Case No. 548 of 2006. By the said judgment and order, the learned Sessions Judge convicted the appellant under Section 302 of IPC and sentenced him to RI for life.

(2.) The prosecution case briefly stated, is as under:

(3.) Dr. Meshram found abrasions and laceration on the head, two injuries on the shin and one injury each on the left ear, arm, shin and knee.