DEEPAK MADHU WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Appeal is directed against the Judgment and order dtd. 15/1/2019, passed by the Sessions Judge Raigad at Alibaug convicting the Accused for offence punishable under Sec. 302 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life with fine of Rs.1,000.00, and in default of fine to suffer further simple imprisonment for 3 months.

(2.) The Appellant has challenged the order of conviction on various grounds, his two primary grounds of challenge are that there are missing links, in the chain of evidence relied upon by the prosecution, rendering the chain of circumstantial evidence incomplete and insufficient to convincingly establish the guilt of the Accused. The other relevant and important ground of challenge is that the conviction is also based on the so-called 'judicial confession' allegedly made by him, which was not given voluntarily rendering it unworthy of reliance.

(3.) The Brief facts giving rise to the present appeal are as under: