JANARDAN SAJU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant who stands convicted for an offence punishable under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs.500/-, in default of which to undergo further rigorous imprisonment for two months by the Sessions Judge, Sindhudurg, Oros, dated 9 October 2007 in Sessions Case No.10 of 2007 by this Appeal questions the correctness of his conviction and sentence.

(2.) Facts in brief as are necessary for the decision of this Appeal may briefly be stated thus :

(3.) P.W.11 Head Constable Santosh Gosavi who on 14 November 2006 was attached to Police Station, Sawantwadi, recorded the report of one Raghoji Bhagwan Sawant that wife of the Appellant had died. The said report was reduced into writing at Exhibit 17. On the basis of the said report, unnatural death of the deceased was registered. The unnatural death of the deceased was accordingly intimated to the Tahasildar, Sawantwadi and the Out-post at Amboli was directed to visit the scene of the incident i.e. the house of the Appellant.