PERVINDERJEET Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, who stands convicted by the 9th Ad-Hoc Additional Sessions Judge, Mumbai, in Sessions Case No.289 of 2005, by judgment dated 17.4.2007, for the offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life and to pay fine of Rs.500/- in default to suffer simple imprisonment for one month, by this appeal, challenges his conviction and sentence.

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

(3.) In the hospital itself, P.W.16 PSI Shaikh made inquest panchanama exh.29, on the dead body of Vishal, in the presence of panch P.W.2 Allwyn Logo. Under the said panchanama, he also seized the clothes on the dead body of the deceased. Then alongwith panchas, he visited the spot of incident which was shown by P.W.1 Saurab. The spot of incident was at Bon Bon Junction, in front of Mohan Colour Lab., at J.P. Road, Versova. He drew scene of offence panchanama and also rough sketch of the spot vide Exh.59 and 65. On the same night, he recorded the statement of deceased Vishal's father Vinod Sharma. Then handed over further investigation of the case to P.W.17 Police Inspector Sangita Patil.