GULABRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) APPELLANTS were tried by learned Sixth Additional Sessions judge, Nagpur, In Sessions Trial No. 558 of 1992 for offence punishable under Section 302, read with section 34 of Indian penal Code. The accused were charged for committing murder of Manohar Sitaram ramteke by means of stick and knife.

(2.) THE injuries on the person of deceased, as seen in the Post-mortem report, which are about ten in number do sufficiently create a room for drawing an inference that in ordinary course. , the injuries would result in the death of the victim. Other injuries are minor. The stab wounds are cavity deep on the thoracic, abdominal and iliac regions.

(3.) LEST that the accused have some mitigating circumstances, the conviction, as occurred under Part-I of section 304, Indian Penal Code, seems unassailable.