YOGESH MADHAV ANDHALE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No. 1128 of 2012 has been filed by Original Accused No. 3, who stands convicted for offence punishable under Section 302 r/w. 34 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs. 1,000/- in default of which to undergo RI for 6 months by the Additional Sessions Judge, Pune, by Judgment dated 31.8.2012 in Sessions Case No. 215 of 2011.

(2.) Postmortem on the dead body of deceased Eknath was performed by PW-6 Dr. Amol Shinde. PW-6 Dr. Shinde noticed the following external injuries:-

(3.) On committal of the case to Court of Sessions, Trial Court vide Exhibit 58 framed charge against the accused for offence punishable under Section 364 r/w. 34, 302 r/w. 34, 323 r/w. 34, 504 r/w. 34 and 506 r/w. 34 of the Indian Penal Code. Prosecution in support of its case examined 9 witnesses. The defence of the accused was of denial. The Trial Court upon appreciation of the evidence convicted and sentenced the Appellants as afore-stated while acquitting the other accused. The Appellants being thus aggrieved by their conviction have preferred these separate Appeals which are being decided by this common Judgment.