KASHINATH CHAUDHARI KIRANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is before this Court since he has been convicted by the learned Sessions Judge, Gadchiroli vide judgment of conviction and order of sentence dated 26.06.2014 in Sessions Trial No. 28/2012 by which he was convicted for the offence punishable under Section 302 of the IPC and sentenced to suffer Rigorous Imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo simple imprisonment for one month. He was also convicted for an offence punishable under Section 324 of the IPC and was sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.500/- in default to undergo further simple imprisonment for 15 days. He was also convicted for an offence punishable under Section 3 (a) of the Explosive Substances Act and sentenced to suffer rigorous imprisonment for 10 years and to pay a fine of Rs.1000/- in default to undergo further simple imprisonment for one month.

(2.) The prosecution case, as it is unfurled during the course of trial, is stated hereinbelow:

(3.) After registration of the crime, Damdeo Mandalwar (PW11) took the investigation of the crime himself. Sunita and Nitesh were also accompanying Sukhdeo, the first informant. The Investigating Officer noticed injuries also on their person and therefore, sent all of them to the hospital at Gadchiroli for medical treatment with Head Constable Yuvraj along with the forwarding letter Exh.55.