PANDHARI LAXMAN SHENDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants were prosecuted for offences under Ss. 302 r/w 34 of Indian Penal Code (for short ' IPC ') in Sessions Case No.16 of 2016 before the Court of Sessions at Sangli. They were convicted vide Judgement and order dated 30 th June, 2018 passed by the learned Additional Session Judge, Sangli and sentenced to suffer life imprisonment.

(2.) The prosecution case is as follows :-

(3.) Charge was framed. Prosecution examined 15 witnesses. PW-1 Maya Rajput is the first informant. PW-2 Vishal Vinayak Gosavi is Pancha of spot Panchanama. PW-3 Arjun Satvekar is the Panch witness for seizure of clothes of victim. PW-4 Rahim Dhanawade is the Panch witness for statement and recovery of clothes from Accused No.1. PW-5 Mayur Sathe is the Panch witness for statement and recovery of clothes from Accused No.2. PW-6 Sanjay Durve is the witness to whom Accused No.2 made extra judicial confession. PW-7 Mustafa Shaikh is the owner of hotel in which Accused were working. PW-8 Ranjana Bhajnavale is sister of deceased. PW-9 Ajmuddin Shaikh, Panch for inquest Panchanama. PW-10 Shamrao Sawant is Executive Magistrate who conducted test identification parade. PW-11 Subodh Gore is photographer and video grapher. PW-12 Dr. Surekha Gawade is Medical Officer who conducted postmortem. PW-13 Dr. Arati Apate is the Medical Officer who examined the Accused. PW-14 Dr. Shital Shinde, is the Medical Officer who collected blood samples on the stone. PW-15 Sangeeta Mane is Investigating Officer.