THE STATE OF MAHARASHTRA Vs. ANIL JAGANNATH PAWAR

JUDGEMENT

(1.) District Judge-2 & Additional Sessions Judge, Kopargaon, District Ahmednagar has referred this matter for confirmation of death sentence awarded to respondent original accused Anil Jagannath Pawar in Sessions Case No.43/2011, vide judgment dated 16.10.2014. The Criminal Appeal has been filed by Anil Jagannath Pawar against death sentence awarded to him.

(2.) In brief, the case of prosecution is as under :-

(3.) The prosecution brought on record evidence of 14 witnesses. The trial Court considered the evidence brought on record by the prosecution and convicted the accused for the rape and murder of the victim and interalia took note of the earlier convictions and imposed death sentence on the accused for offence under Section 302 of the IPC and sentenced him to suffer rigorous imprisonment for ten years and fine under Section 376 of the Indian Penal Code. Accused No.2 Anil @ Piraji, against whom prosecution brought evidence that he had lent his motorcycle to the accused No.1, using which motorcycle the accused No.1 had gone to the spot and committed the offence, came to be acquitted. The motorcycle was standing on the name of mother of accused No.2 Anil @ Piraji. The investigating officer deposed that, accused No.1 was brother-in-law of accused No.2.