OMPRAKASH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned Additional Sessions Judge, Nagpur in Sessions Trial No. 99 of 2012 on 7th March 2013 recorded a finding of guilt against the appellant in respect of offence punishable under Section 302 of the Indian Penal Code for committing murder of Rameshwar @ Ramu and consequently, he ordered sufferance of life imprisonment by the appellant and also to pay a fine of Rs. 1000/- by him and in default, to suffer simple imprisonment for three months.

(2.) During the course of trial, the prosecution has unfolded its case which is narrated hereunder :

(3.) Thereafter Deepak Walvi on deputing police personnel to guard the spot of incident came back to the Police Station along with Smt. Chandrika and recorded crime vide Crime No. 329/11. He also obtained thumb impression of the complainant Chandrika on the printed First Information Report. The said printed FIR is available on record at exhibit 56.