SHANKAR HARISHCHANDRA GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted for the offences punishable under Ss. 302 and 201 of Indian Penal Code and therefore, sentenced to suffer imprisonment for life and R.I. for three years, respectively, with default stipulation, vide the judgment and order dtd. 2/5/2019, passed by learned Addl. Sessions Judge, Latur, in Sessions case No.92 of 2016. The appellant is, therefore, in this appeal before us.

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

(3.) A Police Head Constable (Kishor Mangalgire), therefore, lodged the FIR (Exh.4). Based on the said FIR, a crime, being C.R. No.216 of 2016 was registered for the offences punishable under Ss. 302 and 201 of Indian Pena Code. Statements of the persons acquainted with facts and circumstances of the case were recorded. Seized articles were forwarded to the F.SL. for analysis and report. The appellant was arrested. On completion of the investigation, charge sheet was filed against him.