RATAN CHANDU DHAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal under Sec. 374 [2] of the Code of Criminal Procedure, 1973 [hereinafter referred to as 'Cr.PC' for short] is directed against the Judgment and Order dtd. 11/09/2018, passed by the learned Additional Sessions Judge, Nanded, in Sessions Case No.104/2015, convicting the Appellant for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 [hereinafter referred to as 'IPC' for short] for causing death of his wife and daughter and sentencing him to suffer imprisonment for life and to pay fne of Rs.1000.00, in default, to suffer rigorous imprisonment for three months, for each death.

(2.) The Prosecution's case as revealed from the Police Report is as under:

(3.) On committal, the learned Sessions Court framed the Charge against the Appellant for the offence punishable under Ss. 302 and 504 of IPC at Exhibit - 03, to which, the Appellant pleaded not guilty and claimed to be tried. To prove the Charge, the Prosecution examined in all eleven [11] witnesses and brought on record the Dying Declarations, Inquests, Postmortem reports, Spot Panchnama, Arrest Panchnama, communications by the Investigating Offcer with the Chemical Laboratory, CA reports and Medico Legal [Injury] Certifcate of the Appellant etc.