AIWAN SONAJI RANSHUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Taking exception to his conviction under section 302 of the Penal Code and sentence of imprisonment for life imposed upon him by the learned Sessions Judge, Greater Mumbai, the appellant has preferred this appeal.

(2.) Facts leading to prosecution of the appellant are as under :-

(3.) Onl7/l/1992, three persons were assaulting one Prashant Prabhakar tavade at Tulshepada Water Pipeline, Ambedkar Nagar, Bhandup (West) , who sustained 14 injuries and fell at the spot. Pramila Rajendraprasad Singh, a social worker, saw the incident and informed Bhandup Police. The injured was taken to hospital but was pronounced dead.