GAJANAN JANARDHAN WANKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, the appellant calls in question the judgment and order dtd. 18/9/2019 passed by the learned Additional Sessions Judge, Warora, in Sessions Case No. 18 of 2017, whereby the appellant has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code (for short, 'IPC') and sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs.5,000.00, in default to suffer rigorous imprisonment for three months.

(2.) Prosecution Case :

(3.) During the course of investigation, the Investigating Officer prepared the spot panchanama, seized blood stained articles including a broken pot, a German pot, and a stainless steel charvi. The inquest panchanama (Exh.17) was prepared and the dead body was sent for post-mortem examination vide requisition (Exh.52). The post-mortem report (Exh.38) was received.