RAMA GOPAL PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order of conviction recorded in Sessions Case No. 283/99 the appellant has preferred this appeal on the grounds mentioned in the memo of appeal.

(2.) WITH the assistance of the learned Counsel for the defence and the prosecution we have scrutinized the record and re-appreciated the evidence.

(3.) THE prosecution story stated briefly is that the complainant Laxmibai gopal Pawar is the mother of accused-appellant. She was residing in outhouse of Poison Bungalow at Raiwood, Lonavala and doing the work of gardening. On 12-10-1998 when she got up in the morning as usual at 7. 30 a. m. she found dead body of her daughter-in-law Jijabai with stab injuries on her face and head lying in front of her house. She also found underpant of her son rama i. e. accused-appellant lying nearby and got suspicion that her son might have committed murder of her daughter-in-law. She lodged F. I. R. against her son at Lonavala Police Station.