SHATRUGHNA MADHAV MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the original accused, who stands convicted, by the judgment and order dated 23.12.2013 of Additional Sessions Judge, Greater Bombay, in Sessions Case No. 176 of 2012, for the offence punishable under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs. 25,000/- in default to suffer rigorous imprisonment for two months.

(2.) Brief facts of the appeal, can be stated as follows :-

(3.) P.W.1 Constable Kute then took the appellant, who was present, in custody and sent him to police station. Injured Kavita was taken by P.W.1 Kute to Cooper Hospital. There Doctor declared her to be dead. P.W.14 PSI Khatpe has also reached Cooper hospital at that time. In the hospital itself, he recorded complaint of P.W.1 Kute vide Exh.22.