SALIM KASAM SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By invoking sec. 374 of the Code of Criminal Procedure (Cr.P.C.), original accused - appellant is questioning the Judgment and order dtd. 22/7/2014 passed by the learned Additional Sessions Judge, Ahmednagar in Sessions Case No. 33 of 2013, by which appellant is convicted for offence under sec. 302 of Penal Code, 1860 (IPC).

(2.) The facts giving rise to the case are as under:-

(3.) PW-9 Indrabhan who was posted at Pathardi Police Station was entrusted with the investigation, during which he gathered dying declaration (Exh.29) and other papers, visited the spot and drew its panchanama. On the spot, he also seized match-box, bottle of kerosene and clothes of lady. Seizure was deposited in Malkhana by drawing receipt. He gathered hospital papers and after death of Parveen, her body was sent for autopsy. Post-mortem report was collected, seizure was sent to analysis and after completing the investigation, charge-sheet came to be filed.