ONKAR GOVIND BADWE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant, who stands convicted for an offence punishable under section 302 of the Indian Penal Code and sentenced to imprisonment for life and to pay a fine of Rs. 10,000/-, in default of which to undergo further RI for six months, by the I-Ad hoc Additional Sessions Judge, Pandharpur, by judgment dated 7-1-2006, in Sessions Case No. 60 of 2005, by this appeal questions the correctness of his conviction and sentence.

(2.) Facts in brief as are necessary for the decision of this appeal may briefly be stated thus :-

(3.) Post-mortem on the dead body of deceased Nisha was carried out by PW 19 - Dr. Dhotre. PW 19 - Dr. Dhotre noticed the following external injuries :-