SHARAD BHASKAR RAJNOR 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.2,000/- in default of which to undergo further rigorous imprisonment for six months, by the Additional Sessions Judge, Malegaon, by judgment dated 22 December 2010, in Sessions Case No.38 of 2005, 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 be stated thus :

(3.) Postmortem on the dead body of deceased Kamal was performed by P.W.7 Dr. Mohammed Turabali. P.W.7 Dr. Turabali noticed the following injuries :