GOKUL KEVAL MALICH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal preferred by sole accused who is convicted of offence punishable under Section 302 of Indian Penal Code for causing murder of Jangalu Sitaram Malche on 11.06.2004 at village Mehergaon, Taluka and District Dhule and sentenced to suffer imprisonment for life and to pay fine of Rs. 500/- in default to undergo rigorous imprisonment for one year, by the learned III Adhoc Additional Sessions Judge, Dhule in Sessions Case No. 90 of 2004 decided on 31.12.2005.

(2.) Brief facts giving rise to this appeal may be stated as below:-

(3.) The prosecution examined Dr. Sandeep Patil at Exh.12 and he stated that he performed post-mortem on the dead body of Jangalu Sitaram Malche on 12.06.2004 between 5.15 p.m. to 6.15 p.m. and found following external injuries.