JAYRAM KASHYA PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Appeal takes an exception to the Judgment of 2nd Additional Sessions Judge, Palghar in Sessions Case No. 23 of 2008, dated 1st September, 2008, thereby convicting the Appellant for the offence punishable under Section 302 of the IPC and sentencing him to suffer imprisonment for life and to pay fine of Rs. 1,000/ -, in default to undergo further imprisonment for three months. By the said Judgment, the Appellant is also convicted for the offences punishable under Sections 324 and 211 of the IPC and sentenced to suffer R.I. for three months and to pay fine of Rs. 500/ -, in default to suffer further imprisonment for one month, on the first count, and R.I. for three years and to pay fine of Rs. 500/ -, in default to suffer further imprisonment for one month, on second count, with a direction that all the substantive sentences of imprisonment shall run concurrently.

(2.) FACTS , as are necessary, for deciding this Appeal can briefly be stated thus: -

(3.) PW -9 PSI Pawar then conducted the Inquest Panchanama (Exhibit -8) on the dead body of Lata in the presence of the Panch PW -1 Bhushan Bandivadekar. He referred her dead body for postmortem examination to Primary Health Center at Tarapur. There, PW -3 Dr. Umesh Ahire conducted the autopsy and issued Postmortem Notes (Exhibit -13).