DHANRAJ ISHWAR GAWALI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the judgment and order dated 22nd January 2015 delivered by the Addl. Sessions Judge, Pune in Sessions Case No.409 of 2014, convicting the appellant who was the sole accused in the said case, of an offence punishable under section 307 of the IPC, and sentencing him to suffer RI for 7(seven) years, and to pay a fine of Rs.5,000/ in default to suffer RI for 3(three) months.

(2.) The prosecution case, as put forth, before the trial court, may briefly be stated thus :

(3.) In order to establish its case, the prosecution examined totally 7 witnesses during the trial, three of whom have already been mentioned above. One Sahebrao Dhundhale was examined as the fourth witness for the prosecution. He is a panch in respect of the seizure of the clothes of the appellant, and the pointing out of the spot of incident by the appellant. He is also a panch in respect of the disclosure statement made by the appellant, and the recovery of the razor blade pursuant to the said statement. The fifth witness is Dr. Rajendra Pote who had examined and treated Raju after he had been brought to YCM hospital. The 6th witness Ganesh More is a panch in respect of the arrest panchnama, and the seventh witness Sachin Tadakhe, a Sub Inspector of Police is the Investigating Officer in the matter.