CHANDRAPAL KHUBIRAM RAJORIYA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellant, who stands convicted for an offence punishable under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and to pay fine of Rs. 2,000/ - in default of which to undergo R.I. for six months, by the Additional Sessions Judge, Greater Mumbai, by Judgment dated 31.12.2008, in Sessions Case No. 803 of 2007, by this Appeal questions the correctness of his conviction and sentence.

(2.) FACTS in brief as are necessary for the decision of this Appeal may be stated thus.

(3.) POSTMORTEM on the dead body of deceased Shashidevi was performed by PW -4 Dr. Waman Gaikwad, who noticed that deceased Shashidevi had sustained 99% superficial to deep burns. He also noticed contusion over the scalp and brain. He opined that the injuries were antemortem injures. Blood clots were also noticed in the brain due to the contusion. He therefore opined that cause of death was shock due to 99% superficial to deep burns alongwith the contusion of scalp and brain. Postmortem report is at Exhibit 16.