VISHNU BARKYA TUMBADA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant, who stands convicted by the Additional Sessions Judge, Palghar, by his judgment dated 2nd April, 2008, in Session Case No. 29 of 2007, for the offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs. 1,000/ -, in default to suffer rigorous imprisonment for one year, by this appeal challenges his conviction and sentence.

(2.) THE facts, as are necessary for deciding this appeal, may be stated as under: - -

(3.) MEANWHILE blood stained clothes of the deceased came to be produced by ASI Shri. Jagdale and P.W.9 API Baravkar has seized them under panchnama Exh. 27. All these seized articles were sent to Chemical Analyzer and C.A. Report is on record. The postmortem report exh. 24 was collected. Further to completion of investigation, P.W.9 API Baravkar has submitted chargesheet in the Court against the appellant.