SURESH SHANKAR CHANDANSHIVE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellant, who stands convicted by the Additional Sessions Judge, Sangli by Judgment dated 8th February, 1996 in Sessions Case No. 105 of 1995 for the offence punishable under Section 304 Part -I of the IPC and sentenced to suffer R.I. for 8 years and to pay fine of Rs. 6,000/ -, in default to undergo further R.I. for 1 1/2 years, and Section 307 of the IPC and sentenced to suffer R.I. for 5 years and to pay fine of Rs. 4,000/ -, in default to undergo further R.I. for one year, by this Appeal challenges his conviction and sentence.

(2.) BRIEF facts, as are necessary, for deciding this Appeal may be stated thus: -

(3.) ON the receipt of this information, PW -17 API Patil rushed to Rural Hospital at Kavathe Mahankal and after verifying from the Medical Officer present there that PW -6 Laxmi was in a position to give the statement, he recorded her complaint vide Exhibit -24 in the presence of the Medical Officer.