RAJU Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant herein is convicted for offence punishable under section 302 of Indian Penal Code and sentenced to undergo life imprisonment and fine of Rs. 2000/- in default to suffer rigorous imprisonment for 2 months by Additional Sessions Judge Baramati in Sessions Case No. 33 of 2008 vide Judgment and Order dated 13/05/2009. Hence, this appeal.

(2.) Such of the facts necessary for the decision of this appeal are as follows.

(3.) On 30/09/2007 Ravindra Lalbighe lodged a report at city police station Baramati alleging therein that on 30/09/2007 in the morning at about 9.30 a.m., when he was in front of his house he had seen people have gathered in front of the house of Raju Chavan. Out of curiosity he had enquired as to what had happened. He went into the house and saw that Jaya alias Barki daughter of Raju Chavan was lying on the ground. There was oozing of some yellow substance from her nose. Her belly had bloated. There was a ligature mark on her neck. The dead body of Jaya alias Barki was sent for post mortem. After conducting autopsy, medical officer had given the opinion as follows.