HARSHID DHIREN MISTRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order of conviction passed by the learned Sessions Judge, Gadchiroli, convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code in Session Case No.84 of 2012 on 20th of January, 2014 and sentencing him for life imprisonment and to pay a fine of Rs.1000/- and in default of payment of fine to undergo simple imprisonment for one month, the appellant is before this Court.

(2.) The prosecution case, as it is unfurled during the course of trial, is as under "

(3.) Adinath Gawde (PW 11), P.S.O. of Police Station Chamorshi made an enquiry in A.D.No.25 of 2012. In that respect, he went to the house of the appellant. He had seen the dead body of Mamta hanging in the house. He prepared spot panchanama (Exh.16). He also seized some articles. He took down the dead body of Mamta. Thereafter, he prepared inquest panchanama in presence of panchas. Inquest Panchanama is at Exh.12. He then sent dead body for post mortem to rural Hospital, Chamorshi.