HARI SAMBHAJI BODARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant / original accused has preferred the present Appeal against the judgment and order dated 5th April 2012 in Sessions Case NO.221 of 2010 thereby convicting the Appellant for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to suffer life imprisonment and to pay a fine of Rs.5,000/- in default of payment of fine to suffer further imprisonment for two years. The Appellant has further been convicted for the offence punishable under Section 177 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for three months and to pay a fine of Rs.500/-, in default of payment of fine to undergo further imprisonment for twenty days. The Trial Court has directed that both the sentences shall run concurrently. The Appellant has impugned the said judgment and order dated 5th April 2012 in the present Appeal.

(2.) P.W.10 Police Constable Mohan Gaikwad was attached to Kurduwadi Police Station on 7th May 2010 as Police Station Officer.

(3.) P.W.8 A.S.I. Maharudra Mundhe during the course of the enquiry under Section 174 of the Criminal Procedure Code prepared inquest panchanama of the dead body on the spot and thereafter sent the dead body of deceased Bhanudas for postmortem examination.