GANAPAT KONDIBA CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant aggrieved by the judgment and order dated 9th June, 1983 passed by the Extra Additional Sessions Judge, Satara, in Sessions Case No. 69 of 1982, convicting and sentencing him to undergo imprisonment for life under section 302 IPC has come up in appeal before us.

(2.) BRIEFLY stated the prosecution case runs as under :

(3.) GOING backwards the post mortem examination of the dead body of the deceased Babai was conducted by Dr. Seraschandra Potdar P.W. 6 on 25.3.1982 between 11 a.m.to 1.30 p.m. On the corpse the doctor found the following two ante mortem injures: