ANIL 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. 500/- in default of which to undergo further imprisonment for one month, by the Additional Sessions Judge, Pune, by Judgment dated 27.4.2007, in Sessions Case No. 227 of 2004, by this Appeal challenges 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 Geeta was performed by PW-2 Dr. Shrikant Chandekar. PW-2 Dr. Chandekar noticed that Geeta had sustained 67% superficial to deep burns. According to PW-2 Dr. Chandekar, Geeta had died due to shock due to burns. The postmortem report is at Exhibit 25.