RAVI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the Judgment and Order dated 12th September, 2012, passed by learned Additional Sessions Judge-2, Amravati, in Sessions Trial No. 169 of 2009, convicting the appellant - Ravi Vitthalrao Rokade and sentencing him for offences under Sections:--

(2.) On 12th June, 2009, at about 8.00 p.m., a boy informed the complainant that Ravi was assaulting her husband Bapurao and, therefore, she rushed towards the place near bus stop on the road going towards old Bhilli village where she saw Ravi assaulting her husband by means of a stick. She tried to restrain him with a request not to assault, but to no use, and threatened to beat her also. The appellant caught hold of the feet of Bapurao, dragged him on the road and assaulted him with a stick. Deceased Bapurao lay unconscious. The stick was broken into two pieces. Bapurao died. Offence was registered with Police Station on the report lodged by Vimalabai vide Crime No. 50/2009 under Sections 302 and 506 of Indian Penal Code. Police visited the spot and arrested the appellant. Thereafter, seizures were made, spot Panchanama was conducted and dead body was sent for post mortem examination. Investigation was completed and charge-sheet was filed.

(3.) The prosecution examined as many as eight witnesses and closed the case. The Trial Court convicted the appellant as above. Hence this appeal.