MAKADYA S/O. VITTHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was convicted for the offence punishable under Sec. 302 of Indian Penal Code and therefore, sentenced to suffer imprisonment for life and pay fine of Rs.1,000.00 with default stipulation, vide judgment and order dtd. 5/4/2017, passed by learned Addl. Sessions Judge, Dhule, in Sessions Case No.94 of 2014. He is, therefore, in this appeal before us.

(2.) The facts giving rise to the present appeal are as follows:-

(3.) Based on the FIR (Exh.15), crime vide C.R. No.30 of 2014 was registered at Shirpur Police Station, Dist.Dhule, against the appellant for offence punishable under Sec. 302 of Indian Penal Code. The scene of offence panchnama (Exh.10) was drawn. Inquest was conducted under panchnama (Exh.20). Mortal remains of the deceased Chamar was subjected to autopsy. The appellant was arrested. A wooden leg of cot was seized pursuant to the disclosure statement made by him. Statements of the persons acquainted with the facts and circumstances of the case were recorded. On completion of investigation, the appellant was proceeded against by filing charge-sheet.