MAHESH SANJAY BANSODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellants, who are convicted by the Additional Sessions Judge, Raigad -Alibag in Sessions Case No.10 of 2006, by the Judgment dated 16th September, 2006 for the offence punishable under Section 302 r/w. 34 of the IPC and Section 3 punishable under Sections 25 and 27 of the Arms Act and sentenced to suffer imprisonment for life and to pay fine of Rs.1,000/ - each, in default to undergo R.I. for one year, on the first count, and R.I. for six months and to pay fine of Rs.5,00/ - each, in default to suffer further R.I. for for 15 days, on the second count, by this Appeal challenge their conviction and sentence.

(2.) FACTS , as are necessary, for deciding this Appeal may be stated as under : -

(3.) FROM the hospital, PW -8 PSI Sham Khetre again returned to the spot of incident. The spot was shown to him by the witnesses present. He made the Scene of Offence Panchanama (Exhibit -34), recording the factual position on the spot. From the spot, he collected the stains of blood scrapping and a pair of foot -wear and seized them under Panchanama (Exhibit -34).