SAKHARAM YADAJI SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was prosecuted and convicted for matricide. He is, therefore, sentenced to imprisonment for life and to pay fine of Rs.5,000.00 with default stipulation vide judgment and order dated 11 th October, 2022 passed in Sessions Case No. 272 of 2021 by the Court of Sessions Judge, Jalna ('trial Court'). He is, therefore, before us in this appeal.

(2.) The facts giving rise to the present appeal are as follows :- The appellant alongwith his parents and two brothers would reside at village Loni, Tq. Partur, Dist. Jalna. The appellant was heavily addicted to liquor. On the given day i.e. on 05 th August, 2021 in early hours, the appellant was drunk. By 06:30 a.m., he started leaving the home with food grains for sale. He wanted to sell the food grain for purchase of booze. His mother intervened. The appellant got annoyed. He thrashed her with stick. She suffered multiple fractures. She was rushed to the hospital. She unfortunately breathed her last.

(3.) PW 1 - Yada, father of the appellant lodged the First Information Report ('F.I.R.') (Exh.22). A crime vide C.R. No. 123 of 2021 was registered with Ashti Police Station. The mortal remains of the deceased was subjected to inquest and autopsy. The appellant was arrested. The crime scene panchanama (Exh.31) was drawn. Statements of the persons acquainted with the facts and circumstances of the case were recorded. On completion of investigation, the appellant was charge-sheeted.