SAKHARAM CHIMAJI SARANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order passed by the learned Additional Sessions Judge, Thane in sessions Case No. 347 of 1990, dated 13-3-1991 convicting the appellant for offence punishable under Section 302, I. P. C. and sentencing him to suffer imprisonment for life for that offence.

(2.) THE case of the prosecution was as follows :

(3.) POST-MORTEM examination was done on the same day by Dr. Ram-dhani (PW 2) and the cause of death was opined to be shock secondary to 92% burns. It appears that although the appellant was available as he was admitted for his burn injuries in the same hospital by the police, he was put under arrest only on 9-10-1989. The information about the incident was received by P. S. I. , Naikare at Wagle Estate Police Station and the offence was registered vide Cr. R No, 486 of 1989 Usual investigation followed and eventually charge-sheet was submitted against the appellant for the offence under Section 302, I. P. C. in the Court of Judicial magistrate First Class, Thane. In due course, the case was committed to the Court of Session.