TIPPANNA KALASAPPA KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellants aggrieved by the Judgment and order dated 26th February, 1993 passed by III Additional Sessions Judge, Sangli in Sessions Case No. 232 of 1991 convicting and sentencing them to imprisonment for life under section 302 read with section 34 I. P. C. have come up in appeal before us. Along with the appellants Sou. Mahadevi Tippanna Koli, Sou, Gourava Irappa Koli and Sou. Bharati Ramchandra Koli the wives of appellants Tippanna, Irappa and Ramchandra respectively were also tried, but they have been acquitted by the impugned judgment. Their acquittal has not been challenged by the State of Maharashtra.

(2.) THE prosecution case runs as follows :---

(3.) THE F. I. R. of the incident was lodged by P. S. I. Vithal Ambadas Shinde on 26th June, 1991 at 1. 55 a. m. on the basis of a complaint lodged by the informant Mallappa. On the basis of the F. I. R. , C. R. No. 21 of 1991 under section 302 I. P. C. was registered. The distance between the place of the incident and Police Station Umadi is 10 kms. This has come in the evidence of P. W. 1 Chandsaheb Dastagir Faras.