DIGAMBAR MAHADEO GHADGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant aggrieved by the Judgment and order dated 5-6-1982, passed by the Additional Sessions Judge, Solapur, in Sessions Case No.18 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, post mortem examination of the dead body of the deceased Nagnath was performed on 4-11-1981 by Dr.Ashok Kanki PW 5. The doctor found the following ante mortem injuries on the corpse of the deceased:-