BHAGWAN MARUTI SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order of conviction and sentence passed on 16. 12. 1999 by III additional Sessions Judge, Pune in Sess. Case No. 422/98 the appellant named above has preferred this appeal on the grounds mentioned in the memo of appeal and as verbally canvassed by the learned advocate appearing on behalf of the appellant before us.

(2.) WITH the assistance of the learned counsel for the defence and the prosecution we have scrutinized the record and reappreciated the evidence.

(3.) THIS judgment of conviction is assailed before us mainly on the ground that there is no evidence to connect accused to the death of the deceased and that there are several inconsistencies in the evidence of eye witnesses. The accused therefore deserves benefit of doubt.