SURESH SUKLAL MAHAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and order of conviction and consequential sentence passed by the Court of Additional Sessions Judge, Jalgaon ('trial Court') in Sessions Case, No. 255 of 2021 on 12/7/2023. Vide the impugned order, the appellant has been convicted for the offence of murder, and therefore, sentenced to suffer imprisonment for life and to pay a fine of Rs.5,000.00 with default stipulation.

(2.) The facts in brief giving rise to the present appeal are as follows :-

(3.) The First Information Report ('F.I.R.') (Exh.17) was lodged by the landlord, PW 1 - Ramesh. A crime vide C.R. No. 567 was, therefore, registered. The appellant was arrested. Crime scene panchanama (Exh.64) was drawn. Mortal remains of Vandana was subjected to inquest and autopsy as well. Before arrest, the appellant too was subjected to medical examination. Clothes on the person of both, the appellant and the deceased, were taken charge of. The articles found at the crime scene were also seized. All the seized articles were sent to R.F.S.L., Nashik. Statements of the persons acquainted with the facts and circumstances of the case were recorded. On completion of investigation, the appellant was proceeded against by filing the charge-sheet.