KASHIRAM RAVAJI MENE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order of conviction and sentence passed by the learned Sessions Judge, Ratnagiri, in Sessions Case No.4 of 2003 on 2.5.2003 the appellant- accused has preferred this appeal on the grounds mentioned in the memo of appeal as also verbally canvassed before us.

(2.) WITH the assistance of the learned Advocate for the appellants as also the learned Public Prosecutor we have scrutinized the entire evidence on and reappreciated the same.

(3.) PW1-Atmaram Mene is the brother of the accused and husband of the victim. He has deposed before the Court the grudge accused had against the family of the complainant. He spoke about earlier molestation of his wife by the accused. When he received the complaint, he went to the spot, saw the body, its head was crushed by a stone. He therefore lodged the First Information Report. He has stated before the Court the manner in which the body was discovered. He is not an eye witness.