EKNATH VITTHAL WAKLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has challenged his conviction for the offence punishable u/s 302 of IPC and sentence of imprisonment for life imposed by the Sessions Judge, Akola in Sessions Trial No.84/1992 decided on 25.6.1993.

(2.) Devkabai wd/o Shriram Ingle, r/o. Sukli- Nandapur, P.S. Borgaon-Manju, District . Akola was having a son, a daughter and a step daughter. About two years before 1990 her husband died. Both her daughters were married and her son Anil Ingle was to be married.

(3.) On 10.9.1990 around 1.00 p.m. Anil took his bullocks for grazing to his field. Around 2.00 p.m. Devkabai went to take a round in the field. She found that on learning from Milind s/o Bhimrao Ingle (PW 2), his father Bhimrao s/o Atmaram Ingle (PW 3) and uncle Dinkar s/o Atmaram Ingle (PW 1) were searching for Anil Ingle with 1012 people in the field. Devkabai learnt that somebody killed Anil and his dead body was lying in the field. Devkabai identified the dead body of Anil. There were several injuries on his head, neck and throat. His face, chest and clothes were smeared with blood.