NARESH SHRIRAM UIKEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant (the accused) challenges judgment and order of conviction and sentence dtd. 10/12/2020 rendered by learned Additional Sessions Judge, Gadchiroli in Sessions Case No.3/2020 whereby the trial court convicted the accused for offence punishable under Sec. 302 of the Indian Penal Code and sentenced him to suffer imprisonment for life and to pay fine Rs.5000.00 and in default of payment of the fine amount to suffer further rigorous imprisonment for three months.

(2.) Facts necessary for disposal of the appeal in a nutshell are as under:

(3.) After registration of the crime, the investigating officer has visited the alleged spot of the incident and drawn spot panchanama, inquest panchanama. During investigation, the accused was arrested and his blood stained clothes were seized by drawing panchanama. The accused made a memorandum statement that he will show the place where the alleged weapon of the offence is concealed and led them towards the spot. The weapon was discovered at the instance of the accused. The medical officer has handed over the blood stained clothes of the deceased. All the incriminating articles are forwarded the Chemical Analyzer. After completion of the investigation, the chargesheet was submitted against the accused.