BAKE @ RAMESH BANSI YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes exception to the judgment dated 29th January, 2010, passed in Sessions Case No. 918 of 2006, by the learned 4th Ad-hoc Addl. Sessions Judge, Borivali Division, Dindoshi, Mumbai. Vide this judgment the appellant came to be convicted for the offence punishable under section 302 of the Indian Penal Code and is sentenced to undergo life imprisonment and to pay fine of Rs. 5000/-, in default, rigorous imprisonment for six months.

(2.) According to case of the prosecution, after the incident the cell phone of deceased-Vasudha was missing. During the course of investigation, inquest panchanama came to be drawn and body was sent for postmortem. The bloodstained clothes of the deceased, bed-sheet, one handkerchief, one plastic water bottle, broken knife with its handle came to be seized. Similarly, police collected fingerprints from the blade of the knife, wooden frame of the door and from sliding window frame and were sent to fingerprint expert for comparison.

(3.) We have heard learned Counsel for the appellant and learned A.P.P. to effectively evaluate the submissions advanced by both the sides. We, with their assistance scrutinized the evidence on record.