GULAB RAMCHANDRA DONGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellants (the accused persons) challenge judgment and order of conviction and sentence passed by learned Additional Sessions Judge, Buldana in Sessions Case No.65/2017 whereby learned Judge of the trial court convicted the accused persons, as follows:

(2.) Facts of the case in a nutshell are as under:

(3.) On the basis of the report lodged by informant Parvati, an offence was registered against the accused persons. After registration of the crime, the investigating officer visited the alleged spot of the incident and drawn spot panchanama. All the accused persons were arrested. The inquest panchanama was also drawn. During spot panchanama, one axe having blood stains and three sticks thrown at the spot itself were seized. The investigating officer also collected the blood stains from the spot of the incident. The clothes of the deceased and the clothes of the accused persons were also seized during the investigation. Accused No.1 Gulab made a memorandum statement in presence of panchas and at his instance the axe was recovered. All the incriminating articles are forwarded to the Chemical Analyzer along with letter. After completion of the investigation, the chargesheet was submitted against the accused persons.