MALLIKARJUN DUNDAPPA BENKANALI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant, who stands convicted 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 simple imprisonment for six months, by the Sessions Judge, Satara, by judgment dated 3rd May, 2005, in Sessions Case No. 134 of 2006, by this appeal challenges his conviction and sentence.

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

(3.) ON the very day P.W. 10 API Jadhav recorded statements of three witnesses, arrested the appellant under panchanama Exh. 24 and seized the clothes on his person, in the presence of panch P.W. 5 Chandrakant Salunke. The appellant was referred to Civil Hospital for medical check up. The clothes of both the deceased were received from the Civil hospital which came to be seized under panchanama Exh. 37. The postmortem reports of deceased Kndalik and Laxmibai were received on 20.4.2006 vide Exh. Nos. 14 and 15.