PAPPU RATAN PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted for the offence of murder and therefore, sentenced to suffer imprisonment for life and to pay fine of Rs.5000.00, in default to undergo further simple imprisonment for three months, by learned Session Judge, Jalgaon vide judgment and order dtd. 19/5/2021, passed in Sessions Case No.319/2019.

(2.) Facts giving rise to the present appeal are as follows :-

(3.) A crime vide C.R. No.237/2019 was, therefore, registered for offence punishable under Ss. 302, 504 of the Indian Penal Code. During the investigation, inquest and autopsy were conducted on the mortal remains of Kasturabai. Statements of the children of the appellant and of those who were acquainted with the facts and circumstances of the case were recorded. One of the daughters of the appellant informed the police the appellant to have killed her mother during the night. The appellant was arrested. Clothes on the person of the appellant and the deceased were seized. Crime scene panchanama was drawn. All the seized articles were submitted to the Forensic Science Laboratory, Nashik. Reports thereof were received. On completion of the investigation, the appellant was proceeded against by filing charge sheet.